LAWS(GJH)-2012-11-168

CHABUTARA AND BOKDA RAKSHAK TRUST THRO AUTHORIZED PERSON Vs. STATE OF GUJARAT THRO PRINCIPAL SECRETARY

Decided On November 08, 2012
Chabutara And Bokda Rakshak Trust Thro Authorized Person Appellant
V/S
STATE OF GUJARAT THRO PRINCIPAL SECRETARY Respondents

JUDGEMENT

(1.) RULE . Ms.Nisha Thakore, learned Assistant Government Pleader waives service of Rule on behalf of respondent Nos.1 to 5.

(2.) CONSIDERING the issue involved in the present petition, this Court vide order dated 28.09.2012 had issued notice for final disposal.

(3.) CONSIDERING the request made by Ms.Thakore and taking into consideration the fact that the proceedings are more than a decade old, while allowing the petition and directing respondent No.5, who is now the jurisdictional Deputy Collector, longer time needs to be granted for deciding the proceedings.