MARAJI SIDHAJI CHAUHAN Vs. DHULABHAI JENABHAI BHOI

JUDGEMENT

(1.) Leave to join the State Govt through the Secretary, Revenue department (Appeals), Polytechnic compound, Ambawadi, Ahmedabad as party respondent. Mr.Gori, Ld.AGP is directed to appear on behalf of newly added respondent.

(2.) Rule. Mr.Gajendra Singh waives service of rule on behalf of respondent Nos 1 and 2 and Mr.Gori, Ld.AGP waives service of rule on behalf of newly added respondent, i.e. respondent No.3. With the consent of learned counsel for parties matter is taken up for final hearing today.

(3.) Upon hearing the learned counsel for the parties, and upon perusal of the orders passed by the authorities including the State Govt, it appears that the subject matter involved in this petition is, more or less, the same as it was considered by this court on 28.09.04 in SCA No.12547/04. In the said matter at para 8 it was observed as under: