CHAUDHARY BABUBHAI GANESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed for the following reliefs:

(2.) Considering the prayer prayed for in this petition, the averments made in the petition and the documents placed on record, this petition is disposed off with a direction to the petitioner to make fresh representation before the concerned authority along with necessary details and documents, within a period of two weeks from the date of receipt of this order and if such representation is made, the concerned authority shall decide the same as expeditiously as possible, preferably within a period of four weeks thereafter, in accordance with law, considering the record available with the authority and without being influenced by this order. It is clarified that this Court has not gone into the merits of the matter. Direct service is permitted.