RAJESHBHAI REGHUNATHBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Viral Shah for the petitioner and learned AGP Ms.Jyoti Bhatt for the State and learned advocate Mr.Satyam Chhaya for the respondent Corporation.

(2.) Learned advocate Mr.Viral Shah for the petitioner has submitted that the petitioner has made representation even as per the page no.33 as well as issued legal notice as per page no.36 and the same has not been yet replied and he is also intends to file detailed representation to the authority and the authority may be directed to consider all such representation in accordance with law. Such representation may be directed to be considered and decided within specified period and with this observation the petition may be disposed of.

(3.) Considering the material placed on record, it appears that the petitioner has made representation as well as issued legal notice which have not been replied by the authority concerned. The petitioner is also desirous of filing detailed representation to the authority. Under these circumstances, if the concerned authority i.e. the State Government is directed to consider such representation of the petitioner within a time bound manner, it will meet the ends of justice. Hence following order is passed:-