UDESINH KAPLETIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed for the following reliefs :

(2.) Essentially, the grievance of the petitioner is that on one hand the application filed by the petitioner including the application for taking up the matter for urgent hearing atleast for the purpose of grant of stay is not being heard, and on the other hand, as the matter pertains to the order of remand by the Collector to the Deputy Collector, which is the subject matter of challenge before the SSRD, the Deputy Collector is proceeding pursuant to the order of remand.

(3.) At this stage, learned AGP makes a statement that the application filed by the petitioner before the SSRD for the purpose of stay as well as application for taking up the matter on board for urgent hearing will be heard and decided within a period of six weeks from today.