PATEL NARESHBHAI PRABHUDAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Prakash G.Pandya, learned advocate for the petitioner.

(2.) After arguing the matter for some time, Mr.Pandya, learned advocate for the petitioner states that the petitioner does not press this petition and does not invite further reasons in the order. However, he prays that if the prayer in terms of paragraph 7-C is granted, in that case, the interest of the petitioner would be protected to some extent.

(3.) Considering the peculiar facts and circumstances of the present case, it is apporpriate to direct the District Development Officer, Modasa to decide the appeal of the petitioner dtd. 24/2/2022 which is pending under the provisions of sec. 243 of the Gujarat Panchayats Act as expeditously as possible preferably within eight weeks from today after giving an opportunity of hearing to all contested parties and shall decide the said appeal on its own merits and in accordance with law as well as considering the record available with him/her.