RAMILABEN AMRAJI PIRAJI VANJARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocate Mr. Shah appearing on behalf of applicant and learned AGP Mr. Soni appearing on behalf of State Authority.

(2.) LEARNED AGP Mr. Soni raised contentions before this Court that Government Pleader office is not joined as a party respondent, therefore, they are not able to submit report about indigent condition of the applicant. Therefore, District Collector concerned is ordered to be joined as a party respondent in the Misc. Civil Application and it is directed to District Collector concerned to submit report as to whether the applicant is indigent or not, on or before 26th February 2009. Accordingly, cause title is to be amended.

(3.) LEARNED advocate Mr. Shah is directed to supply the correct/proper address of applicant. Accordingly, matter is adjourned to 26th February 2009.