LAWS(GJH)-2009-10-41

VIKRAMSINH BABUJI PARMAR Vs. PALPATSINH PRATAPSINH RATHOD

Decided On October 05, 2009
VIKRAMSINH BABUJI PARMAR Appellant
V/S
PALPATSINH PRATAPSINH RATHOD Respondents

JUDGEMENT

(1.) HEARD learned advocate Ms. KJ Vora on behalf of applicant. The State of Gujarat District Collector is not join as party though indigent application is filed by claimant. Let necessary party District Collector, Sabarkantha to be join in present application as respondent no. 3.

(2.) ACCORDINGLY, cause title is to be amended. Issue notice to newly added respondent no. 3 returnable on 13/11/2009.