Gujarat High Court
Ramanlal M Patel vs State Of Gujarat on 16 July, 2012
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION No 7587 of 1996
in
SPECIAL CIVIL APPLICATIONNo 1780 of 1992
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RAMANLAL M PATEL
Versus
STATE OF GUJARAT
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Appearance:
1. Civil Application No. 7587 of 1996
MR MS RAO for Petitioner No. 1-3
GOVERNMENT PLEADER for Respondent No. 1
NOTICE SERVED BY DS for Respondent No. 2
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CORAM : HON'BLE MR.JUSTICE H.R.SHELAT
Date of Order: 25/09/1996
ORAL ORDER
The petitioners have filed Special Civil Application No. 1780 of 1992 for quashing the order passed by the Competent authority but the Competent authority is required to be joined was the point raised and therefore the present petition is filed for carrying necessary amendment so as to implead Competent authority as party in the main petition. Perusing the documents on record the Competent authority is necessary party for better adjudication and therefore the present application is required to be allowed. It is allowed accordingly. The amendment as sought for be carried out within a period of four days. Rule is made absolute.
Dt. 25.09.1996(H.R.SHELAT, J.)