HABIBBHAI ALARAKHABHAI MEMON Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Nikunt Raval, learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondents.

(2.) THE present Civil Application has been preferred by the applicants - legal heirs of original petitioner no. 1 permitting them to brought on record as petitioner Nos. 1/1 and 1/2 in the main Special Civil Application.

(3.) HAVING heard the learned advocates appearing on behalf of the respective parties and considering the averments in the application, the present Civil Application is allowed. Prayer in terms of para 3 (B) is hereby granted. Rule is made absolute accordingly.