INDUMATIBEN GIRJASHANER OZA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of preferring this petition under Article 226 of the Constitution, the petitioner has sought the following reliefs:

(2.) The brief facts giving rise to the present petition are as under:

(3.) It appears from the records that Indumatiben Girjashanker Oza moved an application for permitting her to contest the petition as an individual as the power of attorney executed in favour of Shri Himanshu Chandulal Thakkar has been canceled by her. Initially this prayer was granted with the direction that Himanshu Thakkar to be made as a party - respondent. However, it appears from the record that thereafter Indumatiben Oza died and Himanshu Thakkar filed an application for transposing him as a petitioner, which application being Civil Application No. 6601 of 2009 came to be allowed vide order dtd. 7/7/2015. Thus, now the said Himanshu Chandulal Thakkar is treated as a petitioner, therefore, objections filed by Hasmukhbhai as a party - respondent does not require to be considered.