RAJESHBHAI BACHUBHAI AHIR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Special Civil Application is filed praying for the following reliefs :-

(2.) Learned advocate Mr. Kirtidev Dave for the petitioner submits that the petitioner had made an application for allotment of the land for industrial purpose and pursuant thereto, by order dtd. 30/9/2005 (Annexure-E to the petition), the land came to be allotted to the petitioner. He submits that however, till date, the complete possession of the allotted land has not been handed over to the petitioner by the respondent authority. He further submits that the petitioner had earlier approached this Court by preferring Special Civil Application No.3599 of 2016 and by order dtd. 17/3/2016, the petitioner was granted the liberty by this Court to make an application to the concerned authority and the concerned authority was directed to consider the application in accordance with law. He submits that thereafter, the petitioner made a representation to respondent No.2 - Collector, Bhuj-Kutch on 23/6/2016 and thereafter, another representation on 5/9/2022, however, the same are still pending consideration with respondent No.2, Bhuj-Kutch. He submits that respondent No.2 be directed to take appropriate decision on the representations of the petitioner dtd. 23/6/2016 and 5/9/2022 within a stipulated time.

(3.) Learned AGP Mr. Adityasinh Jadeja appearing for the respondent State submits that respondent No.2 shall take a decision on the representations of the petitioner within a reasonable time or as may be directed by this Court expeditiously.