SUKHIBEN VASTIMAL SONI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. In both these petitions, Mr.R.M.Chauhan, learned AGP appearing on behalf of the respondent No.1 and Mr.Bharat R. Pandya, learned advocate for the respondent No.2 so also Mr.B.S.Patel, learned advocate for the respondent No.5 waive service of Rule on behalf of the respective respondents.

(2.) This Court has issued notice to the respondent Nos.3 & 4 and the service of notice has been served on respondent No.4, whereas, respondent No.3 has expired. However, learned advocate Mr.R.N.Shah requests this Court to permit him to delete respondent Nos.3 & 4 from both these petitions. Permission as prayed is granted.

(3.) In the present petition, this Court has issued notice on 27th April, 2001 and status quo, which has been extended by this Court from time to time and ultimately on 27th August, 2001, the status quo granted earlier is ordered to be continued till further order. Thereafter, on 6th Sept., 2001 this Court has while issuing RULE ordered that during the pendency of the present petition, the Collector, Bharuch was directed to consider the representation of the petitioner dated 20th March, 2001 Annexure-D to this petition, within 15 days from today and further directed to place on record such decision that may be taken by the district Collector, Bharuch on or before 24th September, 2001.