RAMESHBHAI POPATBHAI RATHOD Vs. STATE OF GUAJRAT

JUDGEMENT

(1.) RULE returnable forthwith. Learned Assistant Government Pleader waives service of Rule for and on behalf of the respondent authorities.

(2.) With the consent of learned advocates for the parties and with their request, the matter is taken up for hearing particularly when in several identical matters, the Coordinate Benches have passed the orders. Accordingly, the matter is taken up for hearing.

(3.) Present petition under Article 226 of the Constitution of India is filed challenging the legality and validity of the order passed by the respondent Mamlatdar, Bhavnagar (Rural) dated 17.7.2020,whereby a direction was issued to the petitioner to vacate the land in question, which is possessed by the petitioner. Multiple contentions have been raised by learned advocate Mr. Rajesh Gidiya, including the contention about the pendency of PIL No.205 of 2018 with regard to the land.