LADUBEN Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Essentially the order of the Collector dtd. 17/5/2022 in Revision Case No.287 of 2021 as well as order dtd. 11/10/2021 in RTS Appeal No.85 of 2021 was a subject matter of appeal before the Special Secretary, wherein the application appears to have been filed on 22/6/2022 and Case No.HKP/BNS/75/2022 has been assigned. It is the case of the petitioner that even after filing of the application as well as separate application for stay, no notice has been issued yet. It is submitted that in the meantime, the subject land is being transacted upon creating multiple interest in the subject land and hence, successive applications have been filed for bringing the subsequent development also to the record of the SSRD, still no action has been taken. Considering the aforesaid, it would be appropriate to disposed of this petition by directing the SSRD to take into consideration the application for stay expeditiously preferably within a period of four weeks from the date of receipt of copy of this order. Direct service is permitted.