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Gujarat High Court

Sohamnagar Co-Operative Housing ... vs Babubhai Naranbhai Patel & on 15 July, 2013

Author: G.R.Udhwani

Bench: G.R.Udhwani

  
	 
	 SOHAMNAGAR CO-OPERATIVE HOUSING SOCIETY LIMITED....Applicant(s)V/SBABUBHAI NARANBHAI PATEL
	 
	 
	 
	 
	 
	 
	 
	 
	

 
 


	 


	C/CA/5187/2013
	                                                                    
	                           ORDER

 

 


 
	  
	  
		 
			 

IN
			THE HIGH COURT OF GUJARAT AT AHMEDABAD
		
	

 


 


 


CIVIL APPLICATION (FOR
JOINING PARTY) NO. 5187 of 2013
 


 


 
	  
	  
		 
			 

In
			
			
			 

CIVIL
			REVISION APPLICATION NO.  41 of 2003
		
	

 


 


 

================================================================
 


SOHAMNAGAR CO-OPERATIVE
HOUSING SOCIETY LIMITED....Applicant(s)
 


Versus
 


BABUBHAI NARANBHAI PATEL  &
 3....Respondent(s)
 

================================================================
 

Appearance:
 

MR
PM BHATT, ADVOCATE for the Applicant(s) No. 1
 

MR
RM PARMAR, ADVOCATE for the Applicant(s) No. 1
 

================================================================
 

 


 


	 
		  
		 
		  
			 
				 

CORAM:
				
				
			
			 
				 

HONOURABLE
				MR.JUSTICE G.R.UDHWANI
			
		
	

 


 

 


Date : 15/07/2013
 


 

 


ORAL ORDER

Office Objection dispensed with except as regards Court fee.

1. Heard learned counsel for the parties. It is brought to the notice of this Court that the applicant was initially joined as a party in Special Civil Application No. 1012 of 2001, on the premise that during the pendency of the Civil Suit, where from the present proceeding i.e. Civil Revision Application No. 41 of 2003 arises, the allotment of the same piece of land was made to the applicant. However, during the course of hearing of Civil Application No. 6179, it was made clear that the land allotted to the present applicant is different than the land for which the present Civil Revision Application is filed. Learned counsel for the respondent-petitioner in Civil Revision Application submits that, in view of the above clarification, the applicant has no right title and interest in the land in question.

2. Considering the above facts and circumstances of the case, this Civil Application for joining as a party is not required to be entertained. However, liberty is reserved to the applicant to pursue his remedy in separate proceedings, if he is advised that the lands involved in this petition are same and are allotted to it.

3. In view of the above, learned counsel for the applicant seeks permission to withdraw this application. Permission as sought for is granted. Application stands disposed of as withdrawn.

(G.R.UDHWANI, J.) bina Page 2 of 2