VIRENDRA NATHALAL JUNGI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Dave, learned AGP waives service of notice of RULE on behalf of the respondent State. With the consent of the learned advocates for the respective parties, the matter is taken up for final hearing today.

(2.) BY way of this petition under Articles 226 & 227 of the Constitution of India, the petitioner has prayed for an appropriate writ, direction and order quashing and setting aside the order dated 5.3.2011 passed by the Secretary (Appeals), Revenue Department, State of Gujarat passed in Revision Application No.11 of 2009 by which the application for stay of the order passed by the Collector, Porbandar dated 31.5.2008 has been dismissed by the Revisional Authority.

(3.) SHRI Digant Popat, learned advocate for the petitioner has stated at the bar under the instruction from the petitioner that petitioner is ready and willing to pay / deposit the aforesaid amount of Rs.4,45,000/- to be considered as mesne profit for using of the land in question without claiming any equity on the same. It is submitted that on aforesaid payment interim relief may be granted during the pendency and final disposal of the aforesaid revision application.