PRAVINBHAI MAFATLAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Shri M.R. Mengdey, learned Assistant Government Pleader waives service of notice of RULE on behalf of respondents.

(2.) CONSIDERING the fact that the order passed by the Collector, Sabarkantha is a non-speaking order and without giving an opportunity to the petitioners and even it prima facie appears that the same is contrary to the resolution of the Government, instead of remanding the matter to the Gujarat Revenue Tribunal, who dismissed the Revision Application on the ground of limitation, the order passed by the Collector is hereby quashed and set aside and matter is remanded to the Collector, Sabarkantha for deciding the application submitted by the petitioners afresh and considering the circular / resolution passed by the State Government. The said exercise shall be completed within a period of two months from the date of receipt of present order. Rule is made absolute to the aforesaid extent. No costs.