HANUMATSINH HARISHCHANDRA JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By consent of the parties, the matter is taken up for final hearing and disposal.

(2.) The present Special Civil Application is filed praying for the following reliefs:-

(3.) The only grievance urged by the learned counsel for the petitioners in the present petition is that before passing of the impugned order dtd. 27/6/2020, the petitioners were not heard by way of final arguments even though they have visited the office of the respondent no.2. He submits that the respondent no.2 had fixed the date of hearing of proceedings under Sec. 61 of the Gujarat Land Revenue Code, 1879 (for short "GLRC, 1879") on 12/6/2023. On the said date when the representatives of the petitioners had gone to the office of the Mamlatdar - the respondent no.2, the respondent no.2 was not present in the office and it was informed that he was busy in the cyclone relief work. He therefore submits that thereafter the petitioners are straightway confronted by the impugned order. The petitioners have thereafter moved an application for staying the impugned order. The respondent no.2 has stayed the impugned order till the filing of appeal before the higher Court.