JAGDISHCHANDRA MOHANLAL BATHIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present petition under Article 226 of the constitution is filed for the purpose of seeking following reliefs:-

(2.) Learned advocate Mr. N.K. Majmudar appearing for the petitioners has submitted that so far, the petitioners have not made any representation in this regard to the competent authority. As a result of this, at the outset, Mr. Majmudar, under instruction, states at bar that the petitioners may be permitted to file representation within some reasonable time before the competent authority and the same may be directed to be decided. While making this request, Mr. Majmudar has also placed on record identical orders which are passed by the Coordinate Benches of this Court in Special Civil Application No.9366 of 2020, Special Civil Application No.9363 of 2020 and Special Civil Application No.9371 of 2020 and thereby has requested that similar order be passed in the present petition.

(3.) Since the aforesaid request appears to be innocuous and the Court is not to express any opinion on merit, the Court is inclined to consider the request of Mr. Majmudar, more so when the Coordinate Benches of this Court have also disposed of the aforesaid petitions on the similar line. Hence, few observations which are contained in one of such orders of the Coordinate Bench of this Court, i.e. order dated 14.8.2020, in Special Civil Application No.9366 of 2020, are reproduced hereunder:-