Gujarat High Court
Rajnikant Kantilal Patel ... vs State Of Gujarat Thro.Secretary ... on 18 January, 2007
Author: Jayant Patel
Bench: Jayant Patel
SCA/23506/2006 1/2 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No. 23506 of 2006
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RAJNIKANT KANTILAL PATEL SINCEDECD.THRO LEGAL HEIRS &
REPRE. & 1 - Petitioner(s)
Versus
STATE OF GUJARAT THRO.SECRETARY REVENUE DEPPT. & 2 -
Respondent(s)
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Appearance :
MR JITENDRA M PATEL for Petitioner(s) : 1, 1.2.1, 1.2.2, 1.2.3,1.2.4
- 2.
GOVERNMENT PLEADER for Respondent(s) : 1,
NOTICE SERVED for Respondent(s) : 1 - 3.
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CORAM : HONOURABLE MR.JUSTICE JAYANT PATEL
Date : 18/01/2007
ORAL ORDER
Mr. Patel, learned counsel for the petitioners, seeks time to file rejoinder to the affidavit in reply filed on behalf of respondent No.3. Mr. Chayya, learned AGP by relying upon the statement made in the affidavit-in-reply, stated that the original holder of the land Smt. Vidhyaben Kantilal Patel through her legal heir Rakesh Rajnikant Patel has addressed a communication that Smt. Sandhyaben wife of Arunbhai Hargovindbhai Patel has illegally taken over the possession and their stand would be different.
Mr. Chayya also submitted that the State Government has already taken over the possession long HC-NIC Page 1 of 2 Created On Fri Jan 19 00:02:53 IST 2018 SCA/23506/2006 2/2 ORDER back as stated in the affidavit-in-reply, whereas such aspect is denied by Mr. Patel for the petitioners.
Under the above circumstances, the presence of Rakesh Rajnikantbhai Patel, without prejudice to the rights and contentions of both the parties in the present proceedings uptil now, may enable the Court to properly adjudicate the issue and the proper record may also come before the Court and therefore, Rakesh Rajnikantbhai Patel, is ordered to be joined as party respondent, having address at 18, Sahjanand Avenue, Opp. Khodiyar Temple, Naranpura, Near I.O.C., Ahmedabad - 13.
Notice to the newly added party returnable on 2nd February, 2007. Status quo as existing of the land in question of title and possession and the revenue record shall be maintained till next date.
(JAYANT PATEL, J.) *bjoy HC-NIC Page 2 of 2 Created On Fri Jan 19 00:02:53 IST 2018