RAMESHBHAI RANCHHODBHAI ODE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Articles 226 and 227 of the Constitution of India is filed for the purpose of seeking following reliefs :-?

(2.) At a time when the matter was being heard, learned advocate Mr. R. K. Mansuri for the petitioner fairly conceded that there is a remedy available of preferring the revision application against the impugned order, but only with a view to see that since the opportunity of hearing was not given, the present petition is filed. However, after arguing for some time, learned advocate Mr. Mansuri has requested the Court to permit the petitioner to file the revision application before the competent authority against the impugned order and has also expressed an apprehension that such revision application even if will be filed, will not be taken up for hearing for a pretty long period. As such, learned advocate Mr. Mansuri has also requested the Court that without expressing any opinion on merits, the revision application which may be filed by the petitioner be directed to be expeditiously dealt with by the revisional authority in accordance with law and hence, has restricted his submission without suggesting any other issue on merit.

(3.) In view of this, learned Assistant Government Pleader Mr. Bhargav Pandya appearing on advance copy has no reservation if the petition is disposed of with some suitable directions upon the authority as well.