KANTIBHAI G. PAREKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed seeking implementation of Recovery Certificate dtd. 17/10/2019, wherein the petitioner has been awarded Rs.29,000.00, which includes cost of Rs.4,000.00.

(2.) Heard learned advocate Ms.Shivangi Vyas for the petitioner. She submitted that after Recovery Certificate dtd. 17/10/2019, the petitioner made several representations to the authority for implementation and execution of the same. By inviting attention of this Court to the representations dtd. 6/2/2020, 31/8/2020, 11/1/2021, she submitted that despite which, no action has been taken by the respondents to execute the said Recovery Certificate. Further, through communication dtd. 11/9/2020, Mamlatdar informed Taluka Development Officer, Halol to do the needful to execute the Recovery Certificate in favour of the petitioner. One more reminder has been sent by the petitioner to Taluka Development Officer, Halol on 10/11/2021, requesting for execution of the said Recovery Certificate. Even Collector by communication dtd. 24/11/2021, directed the Taluka Development Officer, Halol to execute the Recovery Certificate in favour of the petitioner. Despite that, no action was taken by the respondent No.4 - Taluka Development Officer, Halol. On above fact situation, an order dtd. 21/3/2023 was passed by this Court expecting the respondent authority to execute the said Recovery Certificate on or before the next date of hearing.

(3.) Learned advocate Mr.U.M.Shastri appearing for respondent No.4, submitted that now the cheque of Rs.29,000.00 has been issued in favour of the petitioner, and he is having the cheque with him.