RAJUSINGH BHAVANSINH BIHOLA Vs. KALPSAR DEPARTMENT

JUDGEMENT

(1.) RULE. Mr. Pranav Dave, learned Assistant Government Pleader waives the service of notice of rule on behalf of the respondents.

(2.) WITH the consent of the learned advocates appearing on behalf of the respective parties, present application is taken up for final hearing today.

(3.) PRESENT application has been filed by the applicant original petitioner for restoration of the main Special Civil Application which came to be dismissed for want of non-prosecution for non-removal of the Office Objections.