AZRUDDIN ISMAILBHAI KURD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment dtd. 17/7/2023 is taken on record and the same is allowed. To be carried out forthwith.

(2.) Heard Mr. Vishal C. Mehta, learned advocate appearing for the petitioner and Mr. Mayank Chavda, learned AGP appearing for the respondent No.1.

(3.) The petitioner herein is aggrieved by the issuance of Notice dtd. 17/5/2023 by the respondent No.1 for fixing the date of hearing of the Revision Application No.9 of 2023, preferred by the petitioner herein before the Revisional Authority on 30/5/2023, without assigning any reason germane for fixing the matter of 2023 on board for hearing whereas, the respondent No.2 is adjudicating and hearing the matters filed before it of the year 2017-18.