SAKARIBEN KESHVALAL PATEL Vs. DISTRICT REGISTRAR

JUDGEMENT

(1.) RULE. Mr.J.K. Shah, learned Assistant Government Pleader waives the service of notice of rule on behalf of the respondent Nos.1 to 3 and Mr.Chirag Patel, learned advocate waives the service of notice of rule on behalf of the contesting respondent Nos.4 to 8.

(2.) IN the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties, present petition is taken up for final hearing today.

(3.) AFTER arguing the matter for sometime, learned advocate appearing on behalf of the respective parties, considering the fact that the impugned order passed by the Dy.Secretary (Appeals) is a non-speaking and non-reasoned order and no reasons have been assigned by the Dy.Secretary (Appeals) in the impugned order with respect to the status and/or locus of the respondent Nos.4 to 8, there is a broad consensus between the learned advocate appearing on behalf of the respective parties to quash and set aside the impugned order passed by the Dy.Secretary (Appeals) and to remand the matter to the said authority for deciding the aforesaid Revision Application afresh, in accordance with law and on merits, and after giving an opportunity to all the parties and to pass a reasoned and speaking order.