CHINTANKUMAR DILIPBHAI SUTHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed with the following prayers:

(2.) Heard learned advocate Mr.Mehta for the petitioner.

(3.) Considering the totality of the circumstances, since as of now, there is no adverse order passed against the petitioner, it will be appropriate to direct the petitioner to make appropriate representation to the respondent no.2-authority with necessary details and documents within a period of two weeks from today and on receipt of such representation, the respondent no.2- authority shall decide the same as expeditiously as possible, preferably within four weeks thereafter, in accordance with law and by perusing the record available with the authority. Directed accordingly. It is clarified that this Court has not expressed any opinion on the merits of the case.