SAVITABEN R RATHVA Vs. DEPUTY SECRETARY

JUDGEMENT

(1.) HEARD Mr. Patel, learned advocate for the petitioner, and Mr. Yagnik, learned AGP, for the respondent � State Government, who has appeared upon service of advance copy of the petition.

(2.) IN present petition, the petitioner has prayed for below mentioned relief:-

(3.) NOW, the petitioner-lessor appears to have approached with present petition through his constituted attorney claiming that though such request has been made by the lessor since 27.6.2012, the respondent authority has not taken any action and he has not received any intimation in connection with his request and the authority may be directed to pass the order.