Raval Madhubhai Kalidas Since ... vs Deputy Collector
2021 Latest Caselaw 8063 Guj

      C/FA/29506/2020                                      IA ORDER DATED: 08/07/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


         CIVIL APPLICATION (FOR BRINGING HEIRS) NO. 1 of 2020
                  In F/FIRST APPEAL NO. 29506 of 2020
==========================================================

RAVAL MADHUBHAI KALIDAS SINCE DECD THROUGH HEIRS Versus DEPUTY COLLECTOR ========================================================== Appearance:

MR AV PRAJAPATI for the PETITIONER(s) No. MR TIRTHRAJ PANDYA, AGP for the Respondent(s) No. for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

Date : 08/07/2021

IA ORDER

In the facts of the case and having regard to the request and consent of learned advocates appearing for the parties, the present Civil Application is taken up for final consideration.

1.1 Rule, returnable forthwith. Learned Assistant Government Pleader Mr.Tirthraj Pandya waives service of notice of Rule on behalf of the respondent authorities.

1.2 Heard learned advocate Mr.A.V. Prajapati for the applicants and learned Assistant Government Pleader for the respondents-original appellants.

2. What is prayed is to permit and join legal heirs and representatives arraigned as applicant Nos.1/1 to 1/5 in the First Appeal as well as in the connected proceedings of Civil Application. They are the heirs of deceased Raval Madhubhai Kalidas who was

C/FA/29506/2020 IA ORDER DATED: 08/07/2021

the original claimant in the Reference Cases decided by the court of learned Additional District Judge & Presiding Officer, 3rd Fast Track Court, Mehsana by common judgment and order dated 15th May, 2009 in Land Acquisition Case Nos.1358-1380 of 2003.

3. The prayer for joining the heirs is supported by copy of death certificate produced on record evidencing death of Raval Madhubhai Kalidas as well as pedigree issued by the competent authority.

4. In the facts of the case, application deserves to be granted. Accordingly, applicant Nos.1/1 to 1/5 are permitted to be joined as heirs and legal representatives of deceased applicant - original claimant.

5. The cause-title of the First Appeal as well as connected Civil Application shall stand amended.

Rule is made absolute.

(N.V.ANJARIA, J) ANUP