VIRSINGBHAI Vs. COLLECTOR

JUDGEMENT

(1.) Heard Mr. Kirit R. Patel, learned advocate for the petitioner and Mr. Rutvij Oza, learned AGP for the respondents no.1 to 3.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:

(3.) Without entering into merits, considering the order passed by this Court in Special Civil Application no. 280 of 1997 dated 13.8.1997 as well as the order passed by the competent Civil Court in Regular Civil Suit no.6 of 1998 dated 17.1.2014, whereby the suit is dismissed, the petitioner shall file an appropriate application before the competent authority. Respondents no.3 and 4 are hereby directed to consider the same in accordance with law as expeditiously as possible. It would be open for the authorities to ask for any further details from the petitioner. Such exercise shall be carried out as expeditiously as possible, preferably within a period of four months from the date of filing an application. It is, however, clarified that this Court has not expressed any opinion on merits of the matter.