UTTAMBHAI B PATEL Vs. DISTRICT DEVELOPMENT OFFICER

JUDGEMENT

(1.) RULE. learned advocate waives the service of notice of Rule on behalf of the respondent.

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

(3.) IN view of the fact that earlier main Special Civil Application was already fixed for final hearing but for one or another reason, the same could not be taken up for final hearing. Under the circumstances, Registry is hereby directed to notify main petition being Special Civil Application No. 3608 of 2001 for final hearing in the week commencing from 22nd June,2009. Rule is made absolute accordingly.