HEMANTKUMAR PRAMODBHAI RAO Vs. COLLECTOR

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicant has prayed for the following reliefs;

(2.) In the past, the petitioners had come before this Court by filing the Special Civil Application No.2088 of 2016, by and large, for the very same reliefs prayed for in the present petition. The Special Civil Application No.2088 of 2016 came to be disposed of by an order dated 30th September, 2016 in the following terms;

(3.) The grievance voiced by the petitioners is that despite there being a specific direction issued by this Court to take an appropriate decision within 60 days from the date of the receipt of the application that may be filed by the petitioners, yet, till this date, no decision has been taken by the authority.