LIMBAD PRAVINSINH RATANSINH Vs. TAKHATSANG BANESANG NAKUM

JUDGEMENT

(1.) Mr.Gaurang H. Bhatt, learned Advocate for the petitioner, prays that he may be permitted to implead the State of Gujarat, through the Secretary (Appeals), Revenue Department, as party - respondent No.4. Permission to do so, is granted. The amendment be carried out forthwith.

(2.) Rule. Ms.Nisha M. Thakore, learned Assistant Government Pleader, waives service of notice of Rule for respondents Nos.3 and 4 and Mr.A.B. Gateshaniya, learned Advocate, waives service of notice of Rule for respondent No.2. Though respondent No.1 has been served with notice, none appears on his behalf, therefore, it is not considered necessary to issue Rule to him, as the petition is being mainly contested by respondent No.2.

(3.) This petition, under Articles 226 and 227 of the Constitution of India, has been preferred, challenging the order dated 12.08.2011 passed by the Additional Secretary (Appeals), Revenue Department, whereby the Revision Application preferred by the petitioner against the order dated 30.05.2002, passed by the Collector, has been rejected on the ground of delay.