MADEVA NARAN VARCHANDQ Vs. STATE OF GUJARAT

JUDGEMENT

(1.) WE have heard Mr. Vijay H. Nangesh, learned counsel appearing for the petitioner and Mr. Rakesh P. Patel, learned Assistant Government Pleader appearing for the respondents.

(2.) THIS petition can be disposed of without calling for affidavit-in-reply.

(3.) IN view of the statement made by learned counsel for the petitioner, interest of justice demands that the petitioner be permitted to deposit the Court Fees as demanded by the respondents so that the Reference is decided on merits and the impugned order dated 2.3.2012 passed by the respondent No.2 - the Special Land Acquisition Officer, Narmada Scheme, Unit 1, Bhachau, Dist. Kachchh deserves to be set aside.