Gujarat High Court
Pravinbhai Ukkadbhai Vasava vs State Of Gujarat & 2 on 26 February, 2014
Author: A.J.Desai
Bench: A.J.Desai
C/SCA/3037/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 3037 of 2014
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PRAVINBHAI UKKADBHAI VASAVA....Petitioner(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
MR RUTVIJ S OZA, ADVOCATE for the Petitioner(s) No. 1
MR RAKESH PATEL ASSISTANT GOVERNMENT PLEADER for the
Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 26/02/2014
ORAL ORDER
1.0 By way of present petition under Articles 14, 19 and 226 of the Constitution of India, the petitioner has prayed as under:
8. (A) That this Hon'ble Court may be pleased to issue appropriate writ, order or direction in the nature of certiorari or mandamus or any other appropriate writ, order or direction directing the Secretary on Special Duty ( Revision ), Respondent No. 2 herein to hear and decide the Revision Application No. R/39 which is pending before him on its own merits and in accordance with law.
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(B) Pending admission, hearing and final disposal of the petition, an interim direction directing the Assistant Geologist, Tapi District to grant temporary permission for excavating sand from the land opposite to bearing Survey/Block No. 5,2 AND Gamtal, Village: Ashrava, Taluka: Nizar, District: Tapi on reasonable terms and conditions during the pendency of the Revision Application before him;
(C) That this Hon'ble Court may be pleased to pass such and other order as the nature and circumstances of the case may require 2.0 I have heard learned Advocate, appearing for the petitioner and learned Assistant Government Pleader for the respondents. Without going into the merits of the matter the following order is passed:
Respondent No.2 is directed to decide the Revision Application No. R/39 preferred by the present petitioner challenging the order dated 31.03.2011 passed by the Assistant Geologist, Tapi as expeditiously as possible, preferably within a period of ten (10) weeks from the date of receipt of this order. Respondent No.2 shall decide the Revision Application in accordance with law and also keeping in mind that this Court has not gone into merits of the matter.
3.0 In view of the aforesaid observations, learned advocate for the Page 2 of 3 C/SCA/3037/2014 ORDER petitioner does not press this petition and sought permission for withdrawal of the same. Permission as prayed for is granted. Petition stands disposed of as withdrawn. Direct service is permitted.
(A.J.DESAI, J.) niru* Page 3 of 3