BHUPENDRASINH VECHATBHAI KHANT Vs. VIKRAMSINH RAMSINH DINDOR

JUDGEMENT

(1.) The present appeal is filed under Clause15 of the Letters Patent against an order dated 10.04.2018, passed by the learned Single Judge in Civil Application No.1 of 2018 in Special Civil Application No.3239 of 2018 by which the learned Single Judge has allowed the application filed by present respondent No.1 for joining as party respondent in the main petition.

(2.) Heard learned advocate Mr.P.S. Champaneri for the appellant, learned advocate Mr.Dipan Desai for respondent No.1 and learned Additional Advocate General Mr.P.K. Jani for the respondent authorities.

(3.) The present appellant, who is the original petitioner, has filed Special Civil Application No.3239 of 2018 in which the appellant petitioner has challenged the order of cancellation of Caste Certificate issued by the competent authority in his favour. In the said petition, the petitioner has not joined present respondent No.1 as party respondent and, therefore, the present respondent No.1 filed Civil Application for joining him as party respondent in the main petition. The learned Single Judge has allowed the said application and, therefore, being aggrieved and dissatisfied with the said order dated 10.04.2018 passed by the learned Single Judge, the appellant - petitioner has preferred the present appeal.