GULAMHUSEN NAJARALI BUKHARI Vs. DISTRICT DEVELOPMENT OFFICER

JUDGEMENT

(1.) Office is directed to show the name of advocate Shri H.S.Munshaw appearing for applicants in Misc. Civil Application No. 2136 of 2007 instead of the name of Government Pleader.

(2.) Rule. Shri Munshaw, learned advocate waives service of rule on behalf of the respondent Nos.1, 3 and 4 and Shri M.R.Mengde, learned AGP waives service of rule on behalf of the respondent No.2 in Misc. Civil Application No. 2093 of 2007. Shri Sunil Mehta, learned advocate waives service of rule on behalf of the respondent No.1 and Shri M.R.Mengde, learned AGP waives service of rule on behalf of the respondent No.2 in Misc. Civil Application No. 2136 of 2007.

(3.) By way of Misc. Civil Application No. 2093 of 2007, the applicant original petitioner has prayed for an appropriate order directing the respondent No.2 and his subordinate to obey and implement order dated 9.5.2007 passed by this Court passed in Special Civil Application No.12475 of 2007 by directing to remove encroachment on Nelia land connecting Gothda to Radhanpura and to restore the position of Nelia which was earlier.