DHULABHAI SHIVABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned senior advocate Mr. Shalin Mehta with learned advocate Ms. Samta V. Patel for the petitioner and learned AGP Mr. Jay Trivedi for the respondent-State. 1.1 Though the notices are served upon private respondent they have chosen to remain absent before this Court when the matter was called out.

(2.) At the outset upon instructions, learned advocate Ms. Samta Patel makes it clear that though the petitioner is pressing this petition, the petitioner does not press his prayer in respect of order dtd. 25/10/2016 passed in Tenancy Appeal/SR/62/2009 passed by the Deputy Collector (Land Reform) Gandhinagar.

(3.) In view of above, the petitioner has prayed for following reliefs by way of this petition: