Gujarat High Court
Kashiram Shankarbhai Patel vs Additional Development Commissioner & on 14 May, 2014
Author: S.H.Vora
Bench: S.H.Vora
C/SCA/7371/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 7371 of 2014
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KASHIRAM SHANKARBHAI PATEL....Petitioner(s)
Versus
ADDITIONAL DEVELOPMENT COMMISSIONER &
3....Respondent(s)
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Appearance:
MR DILIP B RANA, ADVOCATE for the Petitioner(s) No. 1
MS ASMITA PATEL, AGP for the Respondent (s) No.1
MR RJ GOSWAMI, ADVOCATE for the Respondent(s) No. 4
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 14/05/2014
ORAL ORDER
After hearing the submissions made by learned Advocate Mr.Dilip Rana for the petitioner, Mr.RJ Goswami for respondent no.4 and Ms.Asmita Patel, learned AGP for respondent no.1 and considering the ratio laid down in the case of Manubhai Hathibhai Patel vs. Sejalben Janakbhai Patel, Sarpanch and Ors. reported in AIR 2010 Gujarat 139 and more particularly the observations recorded at para 22, the present matter deserves consideration by the State Government under section 259 of the Gujarat Panchayats Act, 1993.
State Government to consider as to whether any further orders are necessary with respect to the order passed by respondent no.1 allowing the appeal preferred by the respondent no.4 against the order of respondent no.2. State Government shall consider the subject matter of the present Special Civil Page 1 of 2 SPECIAL CIVIL APPLICATION/7371/2014 19/10/2014 09:04:33 AM C/SCA/7371/2014 ORDER Application in light of the provisions contained in the Act and take suitable decision as expeditiously as possible within a period of 6 months from the date of the receipt of the order of this Court.
Petition is disposed of accordingly.
(S.H.VORA, J.) bjoy Page 2 of 2 SPECIAL CIVIL APPLICATION/7371/2014 19/10/2014 09:04:33 AM