VINEET MUKUL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. The learned counsel who appear for the respondents waive service of rule. The matter is taken up for final hearing at their instance.

(2.) THE grievance of the petitioner is that the Revisional Authority without going into the merits of the order made by the Registrar refused to entertain the Revision Application on the ground that the matter was pertaining to the provisions of Sec. 93 of the, Act. According to the petitioner, the grievance of the petitioner was that the Registrar had without resorting to the provisions of Sec. 93 of the Act straightway made the order. That grievance ought to have been examined by the Revisional Authority. It is therefore directed that the Revisional Authority should consider the Revision Application of the petitioner on merits and take its own decision in accordance with law within four weeks of the receipt of this order. Rule is made absolute accordingly with no order as to costs.