VALIBEN Vs. COLLECTOR

JUDGEMENT

(1.) DRAFT Amendment granted.

(2.) LEAVE to join State of Gujarat through the Principal Secretary, Revenue Department (Appeals) as party respondent.

(3.) RULE. Mr. Chhaya appears for respondent No. 1 as well as newly added party, i. e. State of Gujarat and waives notice of rule and Mr. Shah appearing by caveat waives notice of Rule for respondent No. 2 in capacity as Power of Attorney holder of respondent Nos. 2/1 and 2/2.