ALAY JITUBHAI SHAH Vs. SECRETARY APPEALS REVENUE DEPARTMENT

JUDGEMENT

(1.) By way of this petition under Articles 226 and 227 of the Constitution of India, petitioner has prayed for appropriate writ, direction or order quashing and setting aside the impugned order dated 20.04.2010 passed by the Secretary (Appeals), Revenue Department, State of Gujarat in Revision Application No.10/2009, by which the learned Revisional Authority has rejected the prayer of the petitioner to stay further implementation and operation of the order passed by the Collector, Vadodara dated 22.02.2009, which has been impugned in the said Revision Application.

(2.) Having heard learned advocates appearing on behalf of the respective parties and considering the undertaking filed by the petitioner to the effect that petitioner shall maintain status-quo as on today and that the land in question shall not be used for any purpose and that there shall not be construction on the land in question and considering the fact that main Revision Application is yet to be decided and disposed of by the Revisional Authority, present Special Civil Application is disposed of by directing the respective parties to maintain status-quo, more particularly, by directing the petitioner to maintain status-quo with respect to the land in question inclusive of the use and petitioner shall not use the land in question for any purpose and that the said order of status-quo shall be continued till final disposal of the Revision Application by the Revisional Authority. Revisional Authority to decide and dispose of the Revision Application No.10/2009 in accordance with law and on merits and without in anyway being influenced by the present order of status-quo at the earliest but not later than 31.03.2011.

(3.) Present Special Civil Application is disposed of with aforesaid order/direction.