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Judgment
Honourable Mr. Justice R.M. Chhaya
Rule. Ms. Asmita Patel, learned Assistant Government Pleader, waives service of notice of Rule on behalf of opponents. Considering the issue involved in the present application and with the consent of learned counsel for the parties, the application is taken up for its final disposal forthwith.
By way of present application, the applicant-original petitioner has prayed for restoration of the main writ petition being Special Civil Application No. 10647 of 2012, which has been dismissed for want of non-prosecution vide order dated 04th September, 2012. Considering the averments made in the application, application deserves to be accepted on the condition that the applicant shall remove all the office objections latest by 15th October, 2012. The application is allowed accordingly. Registry is directed to list the main writ petition being Special Civil Application No. 10647 of 2012 on admission board after removal of office objections. Rule is made absolute.