GUJARAT STATE PETRONET LIMITED Vs. DISTRICT COLLECTOR

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. J. B. Pardiwala, learned advocate waives the service of notice of rule on behalf of the respondent Nos. 2 to 4.

(2.) PRESENT application has been preferred by the applicant - original petitioner permitting the applicant original petitioner to amend the main Special Civil Application as stated in para 2. 0 of the present application.

(3.) HAVING heard the learned advocates appearing on behalf of the respective parties and as the application is not seriously opposed by the learned advocates appearing on behalf of the respondents, present application is allowed. Prayer in terms of para 4. 0 (A) is hereby granted. The petitioner to carry out the amendment in the main Special Civil Application on or before 14/12/2009 without fail. Rule is made absolute to the aforesaid extent.