K P VADHER Vs. COLLECTOR

JUDGEMENT

(1.) RULE. Mr. Shivang Shukla, learned AGP waives the service of notice of rule on behalf of the respondent No. 1. Present application has been preferred by the applicant - original petitioner for fixing early date of hearing of the main Special Civil Application. Considering the fact that the main Special Civil Application is of the year 2002 and in the main Special Civil Application even Rule was issued making it returnable on 3/2/2003, but for some reason or other the petition could not be heard, the Registry is directed to notify the main Special Civil Application for final hearing on 11/1/2010. Rule is made absolute accordingly.