LAWS(GJH)-2013-10-338

MAGANBHAI SOMABHAI PATEL Vs. STATE OF GUJARAT

Decided On October 04, 2013
Maganbhai Somabhai Patel Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) RULE . Learned AGP Mr. N.J.Shah waives service of notice of Rule on behalf of the respondents.

(2.) WE have heard Mr. S.A.Qureshi, learned counsel for the petitioner and Mr. Shah, learned AGP appearing for the respondents.

(3.) THIS writ petition has been filed for issuance of writ of mandamus to the respondents to direct the respondents to decide the representations dated 6/2/2013 and 5/3/2013 filed by the petitioner and further direct the respondents to regrant the land of the petitioner, which has been acquired by the respondents.