NAVINBHAI RAVILAL NAKARANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed by the petitioner for following prayers:-

(2.) Learned advocate for the petitioner states that the petitioner is the party on whose complaint the proceedings have been initiated and the final order has been passed by the Prant Officer, Mundra-Kutch vide order dated 13.03.2020. Learned advocate states that thereafter also the proceedings are required to be concluded, but no action has been taken and therefore, the petitioner has filed the present petition.

(3.) The perusal of the order dated 13.03.2020 by the Prant Officer, Mundra-Kutch indicates that the penalty was to be recovered by the Talati-Cum-Mantri within a period of 30 days and be submitted before the office of the Prant Officer. However, it is also provided that in case there is failure to deposit such penalty, the same same is to be recovered under the provisions of Bombay Land Revenue Code as a recovery proceedings.