ASHWINJI LAXMANJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned counsel appearing for petitioner has submitted that if writ of Mandamus is issued to respondents to consider representation 21/7/2022, it would suffice and other prayers for the present is not pressed.

(2.) Petitioner has sought for writ of mandamus to the respondents to decide his application dtd. 21/7/2022, contending inter alia that the said representation which has submitted for payment of compensation has not been considered and compensation has not been paid to petitioner. Learned Assistant Government Pleader appearing for the State submits that said representation would be considered and orders would be passed in accordance with law, within an outer limit of THREE (3) weeks from today. Placing his submission and undertaking on record, the Special Civil Application stands disposed of.

(3.) Respondent authority would be at liberty to examine said representation by calling for such particulars and documents as it deems fit and pass orders in accordance with law and we have made it clear that writ of mandamus issued to consider representation shall not be construed as directing the authorities to consider the representation in favour of petitioner.