MEET RAMJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Champaneri, learned advocate for the petitioners. Rule. Mr.Satyam Chhaya, learned Assistant Government Pleader waives service of rule. At the request of the learned advocates the matter is taken up for final hearing.

(2.) The petitioners are aggrieved by order passed by the Secretary (Appeal) in Revision Application No.10 of 2006 dated 18th April 2007, whereby the Revision Application was partly allowed and the Collector was directed to process the application of the applicants for grant of Non-Agricultural (NA) Permission except Survey No.497/1 and 498.

(3.) Learned advocate Mr.Champaneri submitted that as was undertaken before this Court on the last occasion, the petitioners have already made an application for being impleaded as party respondents in Revision Application No.184 of 2006 pending before the Gujarat Revenue Tribunal. He further states that the said application is already granted and he is impleaded as party respondent. The learned advocate for the petitioners also informs the Court that the said Revision application is admitted subject to the point of limitation. He requests that if the Hon'ble Tribunal is directed to decide that Revision application expeditiously, preferably in a time frame and during that period on the petitioners paying the amount of premium subject to final outcome of that Revision Application, with a rider that the amount paid by the petitioners towards premium be deposited in Fixed Deposit and in the event the petitioners succeed, the petitioners shall be at liberty to receive that amount with interest so that no interest loss is caused to the petitioners on amount of premium, interest of justice will be served.