SAROJBEN HARSUKHLAL GANATRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Jeet J Bhatt, learned Advocate for the petitioner and Mrs. Falguni D Patel, learned Advocate for respondent No. 2 and 3 and Mr. Swapneshwar Gautam, learned AGP for respondent No. 1.

(2.) By way of this petition under Article 226 of the Constitution of India, petitioner has prayed for appropriate writ, order or direction directing the respondent No. 2-Board to immediately take decision and issue fresh resolution, in light of the decision of the State Government reflected in the communication dated The petitioner has also prayed for an appropriate writ, order or direction to decide an application which is pending before the Board.

(3.) It deserves to be noted that earlier the petitioner had approached this Court by way of a writ petition being Special Civil Application No. 3066 of 2015, mainly for regularization of the occupants wherein this Hon'ble Court (Coram: N V Anjaria, J.) had passed the following order on 24.07.2015: