RUDRASINH NARANSINH ZALA Vs. KUTCHH DISTRICT PANCHAYAT

JUDGEMENT

(1.) When the application is called out and taken up for hearing learned advocate for the applicant or the applicant himself is not present. Ordinarily in view of absence of the learned advocate for the applicant Court would have dismissed the application on ground of non - prosecution. However, considering the nature of the application and the relief prayed for in the application, it appears that the application can be disposed of with appropriate order today.

(2.) In this application the applicant has prayed, inter alia, that: -

(3.) So as to justify the said request the applicant has averred and stated that: -