GANESH CHELABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.S.L.Vaishya for the petitioners and learned Assistant Government Pleader Mr.Nikunj Kanara for the respondent State.

(2.) Learned Assistant Government Pleader Mr.Nikunj Kanara has tendered affidavit in reply on behalf of respondent no.5 wherein it is stated in para nos.5 to 9 as under:-

(3.) From the above averments it appears that the City Survey Superintendent Deesa has initiated proceedings under Sec. 61 of the Gujarat Land Revenue Code, 1879, however such proceedings shall be Subject to outcome of the direction issued by the Special Secretary Revenue Department in the impugned order. The petitioner shall be provided an opportunity of hearing in respect of the proceedings which are pending pursuant to the order passed by the Special Secretary Revenue Department as well as in the proceedings initiated under Sec. 61 of the Gujarat Land Revenue Code, 1879.