Gujarat High Court
Jyotindra D Kamil vs District Collector, Valsad on 31 January, 2019
Author: A.J. Desai
Bench: A.J.Desai
C/SCA/1826/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 1826 of 2019
=============================================
JYOTINDRA D KAMIL
Versus
DISTRICT COLLECTOR, VALSAD
=============================================
Appearance:
MR P B KHAMBHOLJA(5730) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 2,3,4
MR AMIT BAROT, ASSTT. GOVERNMENT PLEADER/PP(99) for the
RESPONDENT(s) No. 1
=============================================
CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 31/01/2019
ORAL ORDER
[1.0] By way of present petition under Articles 14, 16, 21 and 226 of the Constitution of India, following prayers have been made.
"(B) issue appropriate writ, order or direction and be pleased to direct the Respondent No.2 i.e. D.D.O., Valsad to decide the representation dated 03.08.2018 preferred by the petitioner"
[2.0] Having heard learned advocate Mr. Khambholja appearing for the petitioner, following order is passed.
The District Development Officer, Valsad is hereby directed to consider the representation / application dated 03.08.2018 made by the petitioner in accordance with law.
[3.0] With above direction, present petition is disposed of. It is hereby made clear that this Court has not examined the case of the petitioner on merits. Direct service is permitted.
(A.J. DESAI, J.) Ajay Page 1 of 1