DHIRUBHAI RAVJIBHAI SORATHIYA Vs. 11TH ADDL. DISTRICT JUDGE

JUDGEMENT

(1.) Mr.Vimal Patel, learned advocate appearing with Mr. Hitesh V. Patel, learned advocate for the petitioners has sought for leave to amend the cause title by adding the Collector, Office of the Collector & District Magistrate, District Rajkot as party respondent. Leave is granted. The amendment shall be carried out during the course of the day.

(2.) Issue Rule, returnable forthwith. Ms.Parinda J. Davawala, learned advocate waives service of notice of Rule on behalf of respondent no.1, Mr.Zalak Pipalia, learned advocate waives service of notice of Rule on behalf of respondent nos.2 and 3 and Ms.Dhwani R. Tripathi, learned Assistant Government Pleader waives service of notice of Rule on behalf of the newly added respondent no.4.

(3.) This Court deems it fit to refer the parties to the captioned proceedings and the parties connected to the proceedings, either by their abbreviated initials and/or relationship.