KANTIBHAI VITTHALBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Ms.Amrita Ajmera for learned advocate Mr.Havewalla for the petitioner has placed on record the order passed by the Collector, Arvalli dtd. 6/10/2017 in RTS / Revision / Case No.16 of 2017, which is taken on record.

(2.) Learned advocate Mr.Parghi for the Respondent No.7 states that once the grievance of the petitioner is redressed, any direction to take action against the Respondent No.7 or any other person is absolutely uncalled for and no such direction is required to be issued.

(3.) Learned Assistant Government Pleader Mr.Parikh states that in view of the fact that principle grievance of the petitioner is redressed, no directions are required to be issued in view of the prayer made in Para:8C of the petitioner whereby the petitioner has prayed for directing Respondent No.2 to decide his application / representation dtd. 21/8/2014 and 12/3/2015 (Annexure-G and Annexure-H of the petition) respectively and to take action against the persons and to intimate to the petitioner about the same.