RAMESHBHAI RAJABHAI RABARI Vs. TRIBAL DEVELOPMENT COMMISSIONER

JUDGEMENT

(1.) LEAVE to amend. Today, when the matter was called out, the learned counsel for the petitioner has produced on record the caste certificate dated 13.10.2006 issued by the Mamlatdar, Mangrol. The learned counsel for the petitioner however, requested the Court that the petitioner may be granted liberty to make appropriate representation to the respondent-authority in the subject matter and that necessary directions may be issued to the respondent-authority to consider the same.

(2.) IN view of the above request made by learned counsel for the petitioner, it is observed that if the petitioner makes a representation to the respondent-authority, in the subject matter, then the same shall be considered by the appropriate authority in accordance with law and shall dispose of the same, as expeditiously as possible. With the above observations, the petition stands disposed of. Rule is discharged. Liberty to revive in case of any difficulty.