RAJUBHAI MENCHANDBHAI KARAVADAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment dtd. 10/7/2023 is taken on record and the same is allowed. To be carried out forthwith.

(2.) By way of present petition, the petitioner herein has prayed for a direction that the respondent No.2 - the Revisional Authority to hear and decide the Revision Application No.R/256, which is pending since 2014, in accordance with law and on its own merits.

(3.) Heard Ms. Margi Patel, learned advocate for Mr. Satyam Y. Chhaya, learned advocate appearing for the petitioner and Mr. Mayank Chavda, learned AGP appearing for the respondent - State authority.