PRAKASHBHAI BHIKHABHAI PATEL Vs. DIRECTOR OF MUNICIPALITIES

JUDGEMENT

(1.) RULE. Mr. Nikunt Raval, learned Assistant Government Pleader waives the service of notice of rule on behalf of the respondent No. 1 and Mr. Deepak Sanchela, learned advocate waives the service of notice of rule on behalf of the respondent No. 2.

(2.) PRESENT application has been preferred by the applicant - original petitioner to restore the main Special Civil Application which came to be dismissed for non-appearance of the learned advocate appearing on behalf of the applicant original petitioner.

(3.) HAVING heard the learned advocates appearing on behalf of the respective parties and considering the averments in the application, order passed by this court dtd. 2/12/2009 is hereby recalled and the main petition being Special Civil Application No. 7130 of 2009 is restored to file. Rule is made absolute accordingly.