KINTAN HARSHADBHAI KANJIBHAI BALAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Shri Nikunt Raval, learned AGP waives service of notice of rule on behalf of the respondent-State Authorities and Shri Zubin Bharda, learned advocate waives service of notice of rule on behalf of respondent No. 6- Vijalpore Municipality.

(2.) PRESENT application has been preferred by the applicants as heirs and legal representatives of original petitioner Shri Harshadbhai Kanjibhai Balar permitting them to be brought on record as petitioner Nos. 1/1 to 1/4 as heirs and legal representatives of deceased original petitioner.

(3.) IN the facts and circumstances of the case and the application is not opposed by the learned advocates appearing on behalf of the respective parties, present application is allowed and the applicants are permitted to be brought on record as petitioner Nos. 1/1 to 1/4 in main special civil application No. 3345 of 2009 as heirs and legal representatives of original petitioner, namely, Shri Harshadbhai Kanjibhai Balar.