Gujarat High Court
Lr- Of Jesang Lakhman Savla- Jigar ... vs State Of Gujarat & 2 on 30 May, 2014
Author: R.D.Kothari
Bench: R.D.Kothari
C/SCA/7533/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 7533 of 2014
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LR- OF JESANG LAKHMAN SAVLA- JIGAR KANTILAL SAVLA &
2....Petitioner(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
MR SP MAJMUDAR, ADVOCATE for the Petitioner(s) No. 1 - 3
MR KK PUJARA AGP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE R.D.KOTHARI
Date : 30/05/2014
ORAL ORDER
Heard learned counsel Mr. S.P.Majmudar on behalf the petitioner.
Rule. Learned AGP Mr. Pujara waives service of notice of rule on behalf of the respondent. With consent of both the learned counsel, the present petition is taken up for final hearing.
The petitioner's land is mainly situated at village Chela, District Jamnagar and it is a part of survey no. 493/A. Learned counsel Mr. Majmudar appearing for the petitioner has pointed out that petitioner's Page 1 of 2 C/SCA/7533/2014 ORDER application for regularization and petitioner's representation, which was made on 30/10/2010 is pending and still not decided. It was pointed out that thereafter, on 19/5/2014, petitioner has given reminder to the authority. However, same is still not decided.
Learned counsel Mr. Majmudar has drawn attention to the Annexure D to F. The attention also drawn to one instance of regularization by the State.
Since, the petitioner's representation of the year 2010 is still pending before the authority and that is the only issue in the petition, the authority is hereby directed to consider and decide the petitioner's representation as expeditiously as possible, preferably within eight weeks from today.
It is hereby directed that till the petitioner's application is decided by the respondent authority, they shall not transfer or allot the land in question to anyone.
With this direction, the petition is partly allowed. Rule is made absolute to the above extent. Direct service is permitted today.
(R.D.KOTHARI, J.) *asma Page 2 of 2