THAKOR NATHUJI MANGAJI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Heard learned advocate Mr. Naman K. Brahmbhatt for the petitioner, learned advocate Mr. Aaditya D. Bhatt for the respondent Nos.3 and 4, learned AGP Ms. Jyoti Bhatt for the respondent No.1 - State, learned advocate Mr. Archit P. Jani for the respondent No.6 and learned advocate Mr. Yogendra Thakore for the respondent No.5.

(3.) It is noted that respondent No.3 has not filed any reply in the present petition. Considering the nature of grievance in the present petition, this petition is disposed of with a direction to the respondent No.3 - D.D.O. to decide the representation dtd. 15/1/2021 after giving opportunity to all the respective parties, in accordance with law as expeditiously as possible, preferably within a period of two months from the date of receipt of the order. No further relief can be granted in the present petition at this stage. It is clarified that this Court has not considered the merits of the matter.