Gujarat High Court
Bharatsinh Bhavarsinh Rajpurohit vs The Bardoli Nagar Palika on 18 February, 2020
Author: A.G.Uraizee
Bench: A.G.Uraizee
C/SCA/4482/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 4482 of 2020
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BHARATSINH BHAVARSINH RAJPUROHIT
Versus
THE BARDOLI NAGAR PALIKA
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Appearance:
MR PRASHANT DESAI FOR MR MOHSINALI SAIYED(7228) for the
Petitioner(s) No. 1
for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 18/02/2020
ORAL ORDER
1. Heard Mr. Prashant Desai, learned senior counsel assisted by Mr. Mohsinali Saiyed, learned advocate for the petitioner.
2. Mr. Nirad Buch, learned advocate submits that though he has filed the caveat, the copy of the petition is not served on him as the society i.e. "Shri Janata Sahkari Ghar Mandli Limited" is not impleaded as party respondent. Mr. Desai, learned senior counsel submits that the society is not necessary party. However, he submits that he would not have any issue, if the society is impleaded as party.
3. In view of the above, "Shri Janata Sahkari Ghar Mandli Limited" is ordered to be impleaded as party respondent No.2. Mr. Saiyed, learned advocate for the petitioner is requested to supply the copy of the petition along with its annexures to Mr. Page 1 of 2 Downloaded on : Wed Feb 19 00:38:36 IST 2020 C/SCA/4482/2020 ORDER Nirad Buch, learned advocate, for newly added party.
4. Let there be Notice returnable on 24.02.2020. Mr. Buch, learned advocate waives service of Notice on behalf of respondent No.2. In the meantime, let there be status-quo.
Direct service today is permitted.
(A.G.URAIZEE, J) YNVYAS Page 2 of 2 Downloaded on : Wed Feb 19 00:38:36 IST 2020