HURABHAI MAHAMMADBHAI SUMARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms. Geetanjali R. Sonerao, learned advocate for Mr. Vasant R. Barot, learned advocate for the petitioner, Mr. Meet Thakkar, learned Assistant Government Pleader for respondents no.1 and 3 and Mr. Maulik G. Nanavati, learned advocate for respondents no.2 and 4.

(2.) By way of this petition under Art. 226 of the Constitution of India, the petitioner has prayed for the following reliefs:-

(3.) Ms. Sonerao, learned advocate for the petitioner has pressed into service the prayers prayed for and, more particularly, contended that the representation dtd. 2/2/2021 filed by the petitioner be directed to be decided. The learned advocate for the petitioner contended that the petitioner has received an amount of Rs.1,02,85,497.00, for which, a revenue entry being revenue entry no.2380 has already been mutated and certified. It is the case of the petitioner that on receipt of such amount of compensation, the petitioner has already purchased another immovable property and therefore, the petitioner needs two months' time to return back an amount of Rs.37,04,996.00.