VAJESINH RAIJIBHAI DABHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Pursuant to the order passed by this Court dtd. 16/12/2021, learned Assistant Government Pleader Mr.Jadeja, has forwarded communications dtd. 22/12/2021, written by the Controller of Weights and Measures, Office of the Consumer Welfare, Gandhinagar. The same is ordered to be taken on record.

(2.) The aforesaid communication reveals that the case of the petitioner, though was required to be considered as per the decision of this Court dtd. 7/9/2016 passed in Special Civil Application No.9236 of 2007, nothing was done and ultimately, in the communication it is revealed that the Controller has opined that the case of the petitioner is required to be considered sympathetically.

(3.) Learned Assistant Government Pleader Mr.Jadeja, has submitted that the respondent authorities are ready and willing to grant lump sum compensation to the petitioner as per the policy dtd. 5/7/2011.