BHARAT MANSINGHBHAI GOHIL Vs. DISTRICT DEVELOPMENT OFFICER

JUDGEMENT

(1.) Leave to join State of Gujarat (notice to be served through the Gujarat Urban and Rural Development, Sachivalaya, Gandhinagar) as party respondent No.4.

(2.) Rule returnable forthwith. Mr. Utkarsh Sharma, learned Assistant Government Pleader waives service of notice of rule on behalf of respondent No.4 - State while Ms. Acharya, learned advocate waives service of notice of rule on behalf of respondent Nos.1 to 3.

(3.) With consent of the learned advocates appearing for the respective parties, the matter is taken up for final hearing today.