AMARSINH HIMMATSINH MAKWANA Vs. TALUKA DEVELOPMENT OFFICER

JUDGEMENT

(1.) RULE. Shri Manish Patel, learned advocate waives service of notice of rule on behalf of respondents nos. 1 and 3 and Shri Vilas Goswamy, learned advocate waives service of notice of rule on behalf of respondent no. 2.

(2.) THE present application has been preferred by the applicant-original petitioner for fixing the early date of hearing of main Special Civil Application.

(3.) HAVING heard the learned advocates appearing on behalf of the respective parties and in the facts and circumstances of the case, Registry is directed to notify Special Civil Application No. 15827/2009 for final hearing on 13/01/2010 at the bottom of the first board.