INTAJAMUDDIN YASINBHAI ANSARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS petition was filed on 17. 05. 2006. The Court (Coram: bankim N. Mehta, J.) issued 'notice' returnable on 13. 06. 2006 and granted interim relief of maintaining 'status quo with regard to the disputed land, whereon the petitioners have constructed superstructure. On the next date, the matter was placed before the Division Bench consisting of the hon'ble the Chief Justice and D. A. Mehta, J. The matter was thereafter adjourned from time to time. The interim relief granted on 17. 05. 2006 was continued. On 26. 07. 2006, the Division Bench consisting of the hon'ble the Chief Justice and D. A. Mehta, J. passed the following order:-"reply has been filed in this group of petitions. Learned counsel for the petitioners prays time to file rejoinder. Rejoinder be filed on or before 15th August, 2006. List for final disposal on 18. 8. 2006. " the matter was thereafter listed on board on 28. 09. 2006. The court passed the following order:-Though directed to file rejoinder by 15th August, 2006, the same has not been filed. Counsel prays for time. Put up on 13th October, 2006. " today, the matter is listed on final bearing board.

(2.) RULE. Ms. Bhavika Kotecha, learned Assistant Government pleader, waives service of Rule on behalf of respondent Nos. 1, 3 and 4.

(3.) WITH the consent of the learned advocates for the parties, the matter is taken up for final disposal.