KUMADKUMARI Vs. COLLECTOR

JUDGEMENT

(1.) This Court, on 4/7/2022, has passed the following order:

(2.) The learned Assistant Government Pleader was required to take instructions as to whether, the petitioners were heard or not before passing the order dtd. 18/9/2021. Today, Mr J. K. Shah, learned Assistant Government Pleader, upon instructions, has stated that before passing the order dtd. 18/9/2021, the petitioners were not heard. It is urged that let the petitioners appear before the Collector who, shall pass the order on the application of the petitioners dtd. 24/10/2019, after hearing the petitioners.

(3.) Mr Vimal Patel, learned advocate, states that the petitioners, with all the documents in support of the application dtd. 24/10/2019, shall remain present before the Collector and let the Collector decide the same, after hearing the petitioners and strictly in accordance with law.