Gujarat High Court
Piyushkumar Jayantibhai Patel vs State Of Gujarat & 2 on 6 October, 2015
Author: R.M.Chhaya
Bench: R.M.Chhaya
C/SCA/16046/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 16046 of 2015
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PIYUSHKUMAR JAYANTIBHAI PATEL....Petitioner(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
TATVDEEP J JANI, ADVOCATE for Petitioner(s) No. 1
MR MANAN MEHTA,AGP for Respondent authorities on advance copy
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CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA
Date : 06/10/2015
ORAL ORDER
(1) Heard learned counsel for the respective parties. (2) It appears from the record that the petitioner has challenged (common) order passed by the respondent District Collector by way of filing Revision Application Nos.R44, R55, R56 and R65 to R72. Learned advocate for the petitioner has also relied upon the order passed by this Court in identical and similar matters. Learned Assistant Government Pleader for the respondent authorities also states that this Court has issued appropriate directions to the revisional authority.
(3) Considering the averments made in the petition, respondent No.2 is hereby directed to give priority to the aforesaid Revision Applications and after hearing the concerned parties pass appropriate orders on merits, as expeditiously as possible preferably within a period of 09 (nine) months. It is clarified that this Court has not entered into the merits of the matter and the revisional authority shall pass appropriate orders strictly in accordance with law. D.S. permitted.
Sd/ [R.M.CHHAYA, J ] *** Bhavesh[pps]* Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed Oct 07 02:29:58 IST 2015