Gujarat High Court
Ravjibhai Velabhai Patel Since ... vs State Of Gujarat- Thro on 22 February, 2013
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
RAVJIBHAI VELABHAI PATEL SINCE DECEASED THRO LEGAL....Petitioner(s)V/SSTATE OF GUJARAT- THRO SPECIALSECRETARY,REVENUE DEPARTMENT C/SCA/2044/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 2044 of 2013 =========================================================== RAVJIBHAI VELABHAI PATEL SINCE DECEASED THRO LEGAL....Petitioner(s) Versus STATE OF GUJARAT- THRO SPECIALSECRETARY,REVENUE DEPARTMENT & 3....Respondent(s) ================================================================ Appearance: MR SHAKTI S JADEJA FOR MR PP MAJMUDAR, ADVOCATE for the Petitioner(s) No. 1 MS ASMITA PATEL, LEARNED ASSISTANT GOVERNMENT PLEADER for the RESPONDENT(s) No. 1 ================================================================ CORAM: HONOURABLE SMT. JUSTICE ABHILASHA KUMARI Date : 22/02/2013 ORAL ORDER
1. This petition under Articles 226 and 227 of the Constitution of India has been preferred, inter-alia, with a prayer to direct respondent No.1- Special Secretary (Appeals), Revenue Department to consider and decide the Revision Application filed by the petitioner, being Revision Application No.MVV/BKHAP/RAJAT/15/2012, as expeditiously as possible and preferably within a period of three months.
2. The grievance of the petitioner appears to be that the above-mentioned Revision Application, which has been preferred by him in the month of May, 2012 has not been decided and neither has the application for early hearing been decided.
3. Heard Mr. Shakti S. Jadeja, learned advocate for Mr. P.P. Majmudar, learned counsel for the petitioner and Ms. Asmita Patel, learned Assistant Government Pleader, appearing on an advance copy of the petition.
4. At the outset, Mr. Shakti S. Jadeja, learned advocate for the petitioner, submits that the interest of justice would be met, if respondent No.1 is directed to consider and decide the application for early hearing preferred by the petitioner, dated 03.08.2012, expeditiously.
5. Upon the above statement being made by the learned advocate for the petitioner, the following order is passed:
Respondent No.1- Special Secretary (Appeals), Revenue Department shall consider and decide the application for early hearing of Revision Application No. MVV/BKHAP/RAJAT/15/2012 preferred by the petitioner, expeditiously and in accordance with law.
The petition is disposed of, in the above terms, without entering into the merits of the case.
Direct Service of this order is permitted.
(SMT. ABHILASHA KUMARI, J.) piyush Page 3 of 3