PRABODHKUMAR MAGANBHAI PATEL Vs. MODASA KADVA PATIDAR CHHATRALAYA

JUDGEMENT

(1.) DRAFT amendment allowed in Special Civil Application No. 4545 of 2009

(2.) RULE. Shri Sunil Joshi, learned advocate waives service of notice of rule on behalf of respondent Nos. 4 to 11 who are the main contesting respondents.

(3.) AS common question of law and facts arise in these group of petitions and the dispute is with respect to one Trust i. e. Modasa Kadva Patidar Trust, all these petitions are disposed of by this common judgment and order.