SAVITABEN HARJIBHAI KERAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Amar D. Mithani for the petitioner/applicant and learned Assistant Government Pleader Mr.Krutik Parikh for the respondent No.1.

(2.) The Civil Application No.1 of 2022 is filed for modification of the order which was passed by this Court 17/7/2017.

(3.) After hearing learned advocate Mr.Mithani for the petitioner and learned Assistant Government Pleader Mr.Parikh for the respondent No.1, a consensus was arrived at between the parties to remand the matter back to the Special Secretary Revenue Department (for short 'the SSRD') as the petitioner could not remain present before the SSRD to make submissions and in absence of the petitioner, the impugned order 21/6/2016 was passed by the SSRD.