JAVEDBHAI HAMIDBHAI MEMAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present writ-application under Article 226 of the Constitution of India the writ-applicant has prayed for the following reliefs :-

(2.) Mr. Ashish Dagli, the learned advocate appearing for Mr. Chetankumar Darji, the learned advocate appearing for the writ-applicant has challenged the order dtd. 23/9/2022 passed by the respondent No.1 in Appeal No. MVV/Ashant/VDD/6/2022 wherein the appeal preferred by the writ-applicant herein came to be partly allowed and the Appellate Authority passed an order remanding the matter back to the Collector i.e. respondent No.2 herein by giving direction duly produced at page-28 by order dtd. 23/9/2022 which is subject matter of challenge.

(3.) When the matter was taken up for hearing Mr. Niraj Sharma, the learned AGP submitted that the inquiry is undertaken by the respondent No.2 authority. Placing reliance on the affidavit dtd. 25/4/2023 he submitted that the inquiry is over and the respondent No.2 is awaiting for the report from the police authority as stated in paragraphs 18 and 19 of the affidavit-in-reply filed by the respondent No.2 herein.