CHANDRAJEET VIJAYSINH JADEJA Vs. GUJARAT REVENUE TRIBUNAL

JUDGEMENT

(1.) Heard Mr.Vimal Patel, learned advocate for the petitioner, Mr.Akash Chhaya, learned Assistant Government Pleader for respondents Nos. 1 and 2, Mr.Mahesh.A.Parekh, learned advocate for respnodents Nos. 3.1 to 3.3, Mr.Kartikkumar K Joshi, learned advocate for respondent No.4, and Mr.A.S.Bhatt, learned advocate for respondent No.6.

(2.) By way of this petition, the petitioner has prayed for following reliefs:

(3.) Learned advocate Mr.Vimal Patel as well as learned advocate Mr.Mahesh A Parekh jointly submits that though today learned advocate Mr.A.S.Bhatt and learned advocate Mr.Kartikkumar K Joshi, representing respondents Nos. 4 and 6 have not joined and respondent No.5 is unserved, they are formal parties and the order which is challenged by way of this petition is passed on the basis of an application preferred by respondents Nos. 3.1, 3.2 and 3.3, who are represented by learned advocate Mr.Mahesh A Parekh.