VARIYA EDUCATION TRUST Vs. JAVANJI SHANAJI

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for following reliefs:

(2.) Heard learned advocate Mr.A.V.Prajapati for the petitioner.

(3.) Learned advocate Mr.Parajapati states that vide order dtd. 7/1/2022 the application for early hearing preferred by the present petitioner is rejected by the Gujarat Revenue Tribunal. He further states that the petitioner trust is running a school wherein more than 700 students are studying and because of the application of the petitioner for early hearing is rejected, the future of students would be jeoparadised. He further states that the petitioner trust has completed all formalities and, therefore, considering the aforesaid aspect, the order of the Gujarat Revenue Tribunal is required to be quashed and set aside and the Gujarat Revenue Tribunal may be directed to fix the early date of hearing of the Revision Application of the petitioner being No. TENBA / 75 / 2019 pending before it.