KESHAVLAL PURSHOTTAM PATEL Vs. COLLECTOR SURAT

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.