Gujarat High Court
Kalubhai Gopalbhai Patel vs Mamlatdar And Agricultural Lands ... on 10 March, 2014
Author: A.J.Desai
Bench: A.J.Desai
C/CA/2516/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR BRINGING HEIRS) NO. 2516 of 2014
In
SPECIAL CIVIL APPLICATION NO. 57 of 2014
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KALUBHAI GOPALBHAI PATEL....Applicant(s)
Versus
MAMLATDAR AND AGRICULTURAL LANDS TRIBUNAL & 9....Respondent(s)
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Appearance:
MR NM KAPADIA, ADVOCATE for the Applicant(s) No. 1 1.2
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 10/03/2014
ORAL ORDER
1. Rule. Mr. Rakesh Patel, learned AGP waives service of notice of Rule on behalf of respondent No. 1 to 3.
2. By way of present application, the applicants have prayed as under:
[A] Your Lordships may be pleased to allow this application and be pleased to permit the applicants No.1/1 and 1/2 as the heirs and legal representatives of the deceased Kalubhai Gopalbhai Patel. Delay may pleased be condone 01 day.
3. Since no notice is issued to the other side, it is not necessary to call upon to reply this civil application.
4. Having heard learned advocate and considering the averments made in the application, I am of the opinion that the present application requires to be allowed and accordingly is allowed in terms of Para 3[A]. Rule is made absolute.
(A.J.DESAI, J.) *Kazi...
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