VINODBHAI JIVANBHAI SOLANKI Vs. PARVATIBEN CHIMANBHAI BHIKHABHAI

JUDGEMENT

(1.) Heard learned advocate Mr. Rohan Shah for the applicant and learned Assistant Government Pleader Mr. Krutik Parikh for the respondent- State.

(2.) Learned advocate Mr. Shah, under instructions, submits that the application is for joining the applicant as respondent in the pending proceedings preferred by the petitioner challenging the order passed by the Revenue Authority.

(3.) It was submitted that the applicant has filed this application in view of the order passed by the Second Additional District Judge, Surat in Regular Civil Appeal No. 13 of 2018 in view of the fact that the applicant happens to be the one of legal heirs of Shantaben Jivanbhai Solanki.