PATLIYABHAI KIKABHAI GAMIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE applicants have taken out present application seeking below mentioned reliefs and directions:

(2.) TWO applicants in present application are original respondents No.4/1 and 4/2 in Letters Patent Appeal No.2664 of 2010 and respondents No.4.2.1 and 4.2.2 before the learned Single Judge in Special Civil Application No.13600 of 2008.

(3.) NOW, on the ground that (i) at the relevant time, i.e. while considering and deciding the Letters Patent Appeal, the applicant could not remain present and therefore was not heard and that (ii) since the heirs of the revisionist were impleaded in the proceedings before the learned Tribunal before the judgment and order dated 3.1.2007 came to be passed, the contention that the revision application stood abassted was misconceived and contrary to record, the applicant has preferred present application.