MANCHHUBHAI DAHYABHAI PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) NOTICE. Ms. Naynaben Gadhvi for Mr Raval, respondent No. 2 and Mr. Chirag Patel for Mr. B. S. Patel waives notice for respondent No. 3.

(2.) IN view of the order passed hereinafter, the presence of respondent No. 2 may not be required at this stage.

(3.) UPON hearing the learned advocate appearing for both the sides, it appears that the matter is covered by the decision of this Court dated 15. 09. 2008 in Special Civil Application No. 10192/08 and allied matters. Hence, similar directions deserve to be issued.