SHANTIBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Devarshi Shah on behalf of the petitioner, learned AGP Ms.Dharitri Pancholi on behalf of the official respondents, and learned Advocate Mr.Vimal Purohit appearing with learned Advocate Mr.Mrugesh Barot for respondent Nos.4 to 13.

(2.) The present petition appears to have been preferred in the context of a grievance of the present petitioner that her address had been wrongly stated in the Revision Application, which resulted in the present petitioner not getting an appropriate opportunity of hearing before the Revisional Authority. In this context, learned Advocate Mr.Shah draws the attention of this Court to the address of the present petitioner mentioned in the order dtd. 27/6/2019 in the proceedings before the District Collector, Dahod and the address mentioned in the order dtd. 6/10/2020 i.e. the order passed by the Revisional Authority.

(3.) Having regard to the said issue, the learned Advocates for the petitioner and the private respondents are ad idem that the matter could be remanded back to the Revisional Authority, who may be directed to hear and decide the application within a specific period of time.