JALARAM BUILDCON Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Mr. Rohan Shah, learned Assistant Government Pleader waives service of notice of Rule for the respondent. With the consent of the learned advocates for the respective parties, the petition is taken up for final hearing today.

(2.) It appears that in identical group of matters namely; SCA No.3072 of 2022 and allied matters dtd. 6/10/2022, this Court has passed the following order.

(3.) Mr. Hakim, learned counsel for the petitioners states that the petitioners have already filed an appeal before the Special Secretary (Appeals), Revenue Department. In light of this, the Special Secretary (Appeals) is directed to consider the appeal in light of the submissions and the judgments that may be cited before him during the course of hearing and to pass a reasoned order.