MAHARANI SHANTADEVI P. GAEKWAD Vs. SAVJIBHAI HARIBHAI PATEL

JUDGEMENT

(1.) Special leave granted. The application to place additional documents on record is allowed.

(2.) The appeal is expedited. It shall be placed on board before any appropriate Bench for hearing on a non-miscellaneous day. Liberty to the parties to move the Hon'ble the Chief Justice for a fixed date of hearing. The appeal shall be heard on the SLP paper books.

(3.) Pending the disposal of the appeal, the order under appeal shall remain stayed. But respondent No. 1 shall be entitled to apply for requisite permissions/sanctions at his own risk and costs. Such permissions/sanctions if granted shall be subject to the appeal. It is made clear that the situation on the ground must not be in any way altered pending the disposal of the Appeal by any of the parties to the appeal. The liberty granted as aforesaid to the first respondent shall not be construed as being a variation of any orders passed by the High Court.