VEPARI MOHAMMADAAKIB YASINBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition has been filed under Article 226 of the Constitution of India seeking the following prayers:-

(2.) Heard Mr.Parth Patel, learned advocate for Mr.Shrineel Shah, learned advocate appearing for the petitioner and Mr.Siddharth Dave, learned advocate appearing for the respondent no.3.

(3.) Mr.Patel, learned advocate appearing for the petitioner submitted that the application preferred by the petitioner is pending adjudication before the respondent authority since 2019 and the respondent authority be directed to decide the said application within a stipulated time.