MOBHA GRAM PANCHAYAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to delete respondents No.5 and 6 as party respondents.

(2.) With the consent of the parties, when the Civil Application No.5494/2002 is taken up for hearing, since the main matter is of 1989 being SCA No.7178/1989, the main matter itself is taken up for final hearing today.

(3.) Heard Mr.Majmudar, learned Counsel for the petitioner, Mr.Sompura, learned AGP for respondents No.1 and 2, Mr.Munshaw, learned Counsel for respondents No.3 and 4.