RAJESHKUMAR UMIYASHANKAR MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for a direction to the respondent no. 1 to decide the representation dtd. 28/9/2020 within three months or expeditiously. The representation is in respect of encroachments by the President and Committee members of the Friends Cooperative Housing Soceity, Taluka:- Savarkundala, District:- Amreli in the common plots and the lands of the aforesaid Cooperative Housing Society.

(2.) The petitioner claims to be an Ayurvedic Doctor and RTI Act ivist and who does not stay in the Friends Cooperative Society but is staying at Bhavna Society near Kabir Tekri, Savarkundla as can be seen from the cause title.

(3.) Learned advocate Mr. Kalrav Patel for the petitioner submitted that the petitioner has prayed for innocuous prayer of directing the respondent no. 1 i.e. Regional Commissioner to decide the representation of the petitioner and therefore, the same may be granted. He states that as the petitioner has observed that certain encroachment has taken place in the common plot and on the land belonging to the Friends Cooperative Housing Society, the petitioner has made representation on 28/9/2020 but the same has remained undecided and therefore, the aforesaid direction is sought.