ARJUNBHAI RAMJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr.Prabhav Mehta, learned advocate for the petitioners and Mr.Manan Maheta, learned Assistant Government Pleader for the respondents.

(2.) THE prayers sought for in this Special Civil Application read as under: -

(3.) IT is not under dispute that the amount is required to be refunded to the petitioners, but now respondent No.4 -Devang V.Parikh, In -charge Treasury Officer, Ahmedabad, who is present before the Court, has shown his inability to deposit the amount on the ground that the original record and proceedings of the year 1999 on the basis of which, the amount has been credited, has been destroyed by following the due procedure.