MALI DAHYABHAI CHOTHAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed for the following reliefs: "20(A) xxxx

(2.) Learned advocate for the petitioner submits that though the representations are made on the subject matter, the same are yet not responded by the concerned authority. Learned AGP, at this stage, submits that the petitioner may make a fresh representation to the appropriate authority and the concerned authority shall decide the same.

(3.) In view of the above and considering the prayer prayed for in this petition and the documents placed on record, this petition is disposed off with a direction to the petitioner to make appropriate representation before the appropriate authority of the state government along with necessary particulars 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 six weeks thereafter, in accordance with law, considering the record available with the authority and without being influenced by this order. Direct service is permitted.