BIDADA PATIDAR SAMAJ Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ petition, has been filed with a limited prayer to direct the learned Secretary, Revenue Department (Appeals) (hereinafter referred to as "learned Secretary") to expedite the hearing of the revision application/stay application no.JMN/Kutch/17/2020, at the earliest.

(2.) Mr Ashok N. Parmar, learned advocate has expressed his concerned that the Mamlatdar, has issued a notice dtd. 26/7/2022 wherein, the Mamlatdar, has required the petitioner to pay the penalty and remove the construction. It is urged that if the revision application/stay application is not heard and the notice dtd. 26/7/2022 is implemented, the revision application/stay application of the petitioner before the learned Secretary, would be rendered infructuous.

(3.) Mr Jayneel S. Parikh, learned Assistant Government Pleader was required to take instructions. Today, upon instructions from Mr K. L. Rathod, Law Officer, Office of the learned Secretary, it is stated before this Court that the revision application/stay application of the petitioner, shall be decided within a period of six weeks'.