PARSHOTTAMBHAI CHUNIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS appeal under Clause 15 of the Letters Patent is arising from an order dated 16.06.2009 passed by the learned Single Judge in Special Civil Application No.10374 of 2008 by which the petition filed by the appellants was dismissed with certain directions issued to the respondent ? State Government.

(2.) THE brief facts arising from the case are as under:

(3.) MR.P.M.Bhatt, learned advocate appearing for the appellants has taken us through the entire proceedings which regard to the disputed property, and has urged that, in view of the order of the tribunal dated 29.9.1997, the first order of the competent authority dated 27.3.1989 was quashed and therefor subsequent actions which have been taken by the Government are null and void. He has further relied upon the judgment in the case of *Shanti Bhardwaj vs. State of Uttar Pradesh as reported in 2004 (10) SCC 130,*and has urged that, since the proceedings were pending before the competent authority, the same shall abate.