BHOGILAL PARSHOTTAMDAS PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend the cause title.

(2.) Rule. Mr. A.S. Supehia, learned advocate waives service of notice of rule on behalf of the respondent No.2 and Mr. Devang Dave, learned Assistant Government Pleader waives service of notice of rule on behalf of respondent No.1. Having regard to the controversy involved in the present case which lies in a very narrow compass and with the consent of the learned advocates for the respective parties, the matter was taken up for final hearing today.

(3.) By this petition under Articles 226 and 227 of the Constitution of India, the petitioner has challenged the order dtd. 2/8/2014 passed by the learned Principal Senior Civil Judge, Deesa, district Palanpur rejecting the application made by the petitioner seeking certified copy of the Rojkam in Civil Miscellaneous Application No.16/2013 in Special Civil Suit No.13/2007.