LALJI AMBARAMJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned senior counsel Mr. Rashesh Sanjanwala assisted by learned advocate Mr. Abhisst Thaker for the petitioner.

(2.) He submits that the appeal before the learned Special Secretary Revenue Department was filed on 10/4/2023 and it was numbered as GANOT/MSN/1/2023. He submits that thereafter, there is no date of listing of appeal before the learned Special Secretary Revenue Department. He further submits that respondent Nos.3 and 4 have paid the premium to change the tenure of the land in question. He restricts his prayer to listing of the appeal for hearing before the learned Special Secretary Revenue Department and does not press for any other relief.

(3.) In view of peculiar facts and circumstances of the case, Appeal No.GANOT/MSN/1/2023 is directed to be listed for hearing before the learned Special Secretary Revenue Department on 22/6/2023. The learned Special Secretary Revenue Department is directed to hear and decide the application for condonation of delay and application for stay on its own merits and in accordance with law on the said date if all the parties to the proceedings are served with this order.