DEVJIBHAI SURSANGBHAI BAVALAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the petitioner submits that the present Special Civil Application is filed only to seek an appropriate writ directing the Collector to consider and decide the representation made by him on 17/2/2023 for removal of encroachment from the land in question against the respondent no.5 herein.

(2.) Learned Assistant Government Pleader Mr.Dave submits that the Collector shall decide the representation expeditiously.

(3.) The respondent no.1 Collector is directed to decide the representation of the petitioner dtd. 17/2/2023 within a period of six weeks from the date of receipt of this order on its own merits in accordance with law dealing with all the contentions raised in the representation.