RAFIQBHAI IMAMBHAI SIPAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Mengdey, learned AGP waives service of notice of Rule on behalf of respondents. In the facts and circumstances of the case and with the consent of the learned advocates for the respective parties, the matter is taken up for final hearing today.

(2.) By way of this petition under Articles 226 & 227 of the Constitution of India, the petitioner has prayed for an appropriate writ, direction and order quashing and setting aside the impugned order dated 30.6.2010 passed by the Secretary (Appeals), Revenue Department, State of Gujarat in Revision Application No. 25 of 2009, by which the Revisional Authority has refused to grant interim relief, during the pendency and final disposal of the revision application.

(3.) Having heard the learned advocates for the respective parties and considering the earlier order passed by this Court in Special Civil Application No. 14938 of 2003; Special Civil Application Nos. 6473,6476 and 6477 of 2007, this Court of the opinion that let the parties be directed to maintain status quo as on today and revision application be directed to be decided and disposed of at the earliest and within stipulated time. No further order is passed on merits as Revision Application is yet to be decided and disposed of by the Revisional Authority.