JASMATBHAI PUNABHAI KALSARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed by the petitioner praying for following reliefs:

(2.) I have heard Mr. D.C.Sejpal, learned advocate for the petitioner and Mr. Shivam Dixit, learned AGP who is appearing on advance copy on behalf of the respondent-State.

(3.) Mr. D.C.Sejpal, learned advocate for the petitioner has pointed out the order passed by the Deputy Secretary dated 0405.2022, by which, the Deputy Secretary has dismissed the Revision Application. Since, the hearing is fixed for Injunction Application, it transpires from the order itself that the petitioner has made submission in support of the Injunction Application but the Deputy Secretary without assigning any reason or without discussing any contention straightway rejected the Revision Application itself by confirming the order of the Collector, Amreli dtd. 4/12/2021. More particularly, considering the case of similarly situated person in Revision Application No.34 of 2021, order dtd. 18/4/2022, where the Deputy Secretary has granted interim injunction, in addition to that, since the impugned order dtd. 4/5/2022 is non-speaking unreasoned order and passed under some wrong impression by the Deputy Secretary, therefore, it requires interference.