MURJI VELJI MAVJI DABASIYA Vs. KUTCH DISTRICT PANCHAYAT

JUDGEMENT

(1.) RULE. Shri Nikhil Kariel, learned advocate waives service of notice of rule on behalf of respondent no. 1 and Shri Muktesh Patel, 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 respondent no. 1 for fixing the early date of hearing of main Special Civil Application.

(3.) CONSIDERING the fact that the main Special Civil Application is of the year 1999, Registry is directed to notify the main Special Civil Application for final hearing in the week commencing from 25th January, 2010.