KHATIJABEN JAFAR HINGORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioners have prayed for the following reliefs:-

(2.) At the outset, Mr. Kirtidev R. Dave, learned advocate appearing for the petitioners states that the petitioners grievance shall be redressed if the authority i.e. Bhuj Area Development Authority - respondent no.3 herein is directed to consider the representation of the petitioner no.2, dtd. 30/8/2022 whereby the petitioner has prayed for allotment of piece of land just in front of the residence of the petitioner. The said representation is pending before the respondent no.3 since 30/8/2022.

(3.) Learned advocate Mr. Nikhilesh Shah appearing for the respondent no.3 - Bhuj Area Development Authority states that if the authority is directed to decide the representation, the authority is ready and willing to decide the same in accordance with law.