CHANDUBHAI BUDHABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. V.C. Desai, learned advocate appearing for the petitioners. Mr. Desai, learned advocate, invited attention of the Court to the facts of the case, which are as under:

(2.) Mr. Desai, learned advocate for the petitioners, submitted that it is a settled law not only by the decisions of this Court but also by the decisions of the Hon'ble the Apex Court that, 'any order of the Government, if at all, is to be taken in revision, same can be taken in revision only within reasonable time'.

(3.) Learned advocate Mr. Desai also submitted that the concept of 'reasonable time' is also clarified by the decisions that it should be a 'period of one year'. It is submitted that, by no stretch of imagination, order dated 5.10.1994 can be taken into revision in the year 2006 and cannot be uprooted by an order passed in the year 2007.