NIKETANBHAI CHHOTABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The matter is on board for confirmation of relief.

(2.) Mr.Karial, learned advocate for respondent No.4 in Special Civil Application, invited attention of the Court to the fact that the petition was filed on 12.02.2007. The same was not moved for admission hearing. It was only in the month of July 2007 that the matter came up on admission board in regular course (as stated by Mr.Pandya, learned advocate for the petitioner).

(3.) Mr.Karial, learned advocate, invited attention of the Court to the affidavit-in-reply filed by respondent No.4, wherein it is stated that respondent No.4 had sold the land to Shri Dilipbhai Kantilal Patel, who is now sought to be impleaded as respondent No.5, in the month of May 2007, to be precise, on 01.05.2007. It is further stated in the affidavit-in-reply that thereafter, a compromise was arrived at between the petitioner and respondent No.4 on 15.06.2007.