Gujarat High Court
Shaikh Nasrinbi Mohammad Akeel vs The Appellate Officer , Gruda -2022 on 17 June, 2025
NEUTRAL CITATION
C/SCA/7884/2025 IA ORDER DATED: 17/06/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR JOINING PARTY) NO. 1 of 2025
In R/SPECIAL CIVIL APPLICATION NO. 7884 of 2025
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RAJESHBHAI VALLABHBHAI MORADIYA Versus SHAIKH NASRINBI MOHAMMAD AKEEL ========================================================== Appearance:
MR KARTIKEY D KANOJIYA(11031) for the PETITIONER(s) No. 1 MR SAHIL TRIVEDI, AGP for Respondent - State ========================================================== CORAM:HONOURABLE MRS. JUSTICE MAUNA M. BHATT Date : 17/06/2025 IA ORDER Learned advocate Mr. Kartikey Kanojiya for the applicant submitted that the applicant being the owner of the subject property for which notice under Section 36(4) of the Gujarat Town Planning and Urban Development Act, 1976 has been issued. Learned advocate for the applicant submitted that the applicant being the owner of the subject property is a necessary party and hence he may be permitted to be join the present petition.
Considering the submission, the applicant is permitted to be joined as respondent No. 5.
In view of above, present application is disposed of.
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