NARSHIBHAI RAMJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned AGP Shri Shah waives service of rule on behalf of the respondents.

(2.) AS is apparent from the order dated 23.05.08, passed by this Court, the petitioner had shown readiness to pay an amount of Rs.17,127/ - (which is the outstanding land revenue according to the respondents). On this basis, the Court had issued notice and also granted interim protection to the petitioner.

(3.) LEARNED advocate Shri Mousam Yagnik for the petitioner stated that as directed by this Court in order dated 23.5.08, an amount of Rs.3,000/ - has already been paid by the petitioner. Remaining amount shall be paid over by the petitioner latest by 1st September 2008. Learned AGP agrees that upon payment of the said amount, arrears of land revenue of the petitioners shall be squared up.