RANJANBEN VITHALBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned advocates waive service of notice of Rule on behalf of the respective respondents.

(2.) LOOKING to the facts and circumstances of the case, the application is allowed. The order dated 12th March,2007 passed in Civil Application No. 4904 of 2000 in Special Civil Application No. 6415 of 1992 be construed as the order passed in Civil Application No. 4904 of 2000 in Special Civil Application No. 6416 of 1992 and the applicants -legal heirs are hereby permitted to be brought on record of Special Civil Application No. 6416 of 1992. Registry is hereby directed to carry out amendment in Special Civil Application No. 6416 of 1992 accordingly. Rule is made absolute accordingly.