Digvijaysinh Ghanshyamsinh Jadeja vs State Of Gujarat on 18 March, 2015

[Cites 3, Cited by 1]

Gujarat High Court

Digvijaysinh Ghanshyamsinh Jadeja vs State Of Gujarat on 18 March, 2015

Bench: Rajesh H.Shukla

         C/SCA/4295/2015                              ORDER



     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

       SPECIAL CIVIL APPLICATION  NO. 4295 of 2015

=======================================================
   DIGVIJAYSINH GHANSHYAMSINH JADEJA....Petitioner(s)
                                Versus
                    STATE OF GUJARAT
     THRO DEPUTY COLLECTOR, MORBI....Respondent(s)
=======================================================
Appearance:
MR Y J PATEL, ADVOCATE for the Petitioner(s) No. 1
MR RONAK RAVAL AGP for the Respondent(s) No. 1
=======================================================

        CORAM: HONOURABLE MR.JUSTICE RAJESH H.SHUKLA
 
                           Date : 18/03/2015

                              ORAL ORDER

1. Rule. Mr.R.B. Raval, learned AGP waives service of notice of Rule on behalf of the Respondent-State of Gujarat.

2. The present petition is filed by the petitioner under Articles 14 , 21 and 226 of the Constitution of India as well as under the Bombay Land Revenue Code ready with Rules framed thereunder for the prayers inter alia that appropriate writ, order or direction may be issued directing the respondent Deputy Collector, Morbi to decide application dated 28.07.2014 and also decide the case of the petitioner being Appeal No.144 of 2013/2014 pending before the Deputy Collector, Morbi on the grounds stated in the petition.

3. Heard learned advocate, Shri Y.J. Patel for the petitioner and learned AGP Shri Raval for the respondent.

Page 1 of 2 C/SCA/4295/2015 ORDER

4. Learned advocate, Shri Patel stated that appropriate order may be passed directing to decide the appeal within a reasonable time.

5. Learned AGP Shri Raval on instruction has stated that the matter is fixed for hearing on 30.03.2015 and still appropriate order maybe passed directing to decide the said appeal within 2 or 3 months.

6. In the circumstances, the present petition stands allowed in terms of Para Nos.14((A) & 14(B). The respondentDeputy Collector, Morbi is directed to decide the case of the petitioner being Appeal No.144 of 2013/2014 within a period of three months from the date of this order in accordance with law after providing an opportunity of hearing to all concerned. It goes without saying that the petitioner shall cooperate in proceeding with the matter. Rule is made absolute to the aforesaid extent. Direct service is permitted.

(RAJESH H.SHUKLA, J.) Gautam Page 2 of 2

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