Gujarat High Court
Narandas Chhaganlal (Deceased) vs Dy. Collector &Amp; Land Acquisition ... on 18 January, 2016
Author: K.J.Thaker
Bench: S.R.Brahmbhatt, K.J.Thaker
C/CA/437/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR BRINGING HEIRS) NO. 437 of 2016
In FIRST APPEAL NO. 627 of 2011
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NARANDAS CHHAGANLAL (DECEASED)....Applicant(s)
Versus
DY. COLLECTOR & LAND ACQUISITION OFFICER &
2....Respondent(s)
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Appearance:
MR. HARDIK K RAVAL, ADVOCATE for the Applicant(s) No. 1 - 1.6
MR TIRTHRAJ PANDYA, ADDL. ADVANCE COPY SERVED TO GP/PP for the
Respondent(s) No. 1 - 3
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
and
HONOURABLE MR.JUSTICE K.J.THAKER
Date : 18/01/2016
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE K.J.THAKER)
1. Rule. Learned AGP, waives service of rule on behalf of the Respondents.
2. This is an application by the applicants-original opponents/claimants for bringing the heirs of the deceased Applicant No.1, i.e. applicant Nos. 1/1 to 1/6, herein, on the record of the main matter as Respondent Nos.
1/1 to 1/6.
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3. Heard. In view of the averments made in this application, same is ALLOWED. The applicant Nos. 1/1 to 1/6 are permitted to be joined as Respondent Nos. 1/1 to 1/6 on the record of the main matter. Rule is made absolute.
(S.R.BRAHMBHATT, J.) (K.J.THAKER, J) UMESH Page 2 of 2 HC-NIC Page 2 of 2 Created On Tue Jan 19 02:17:40 IST 2016