RAJUSINH CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner - Rajusinh Chauhan, the Chairman of Harikrupa Sabarmati Cooperative Housing Society Limited, Sabarmati, Ahmedabad, has filed Special Civil Application No. 13546 of 2015 seeking following reliefs as contained in Para 17-a:-

(2.) During the pendency of the said petition, the Court vide the order dated 09.02.2018 had directed the respondent Authority to consider and decide the representation made by the petitioner on or before 05.03.2018 after giving him opportunity of hearing. Accordingly, the respondent Corporation after giving an opportunity of hearing to the petitioner, passed the order on 05.03.2018 rejecting the representation of the petitioner. The respondent Corporation thereafter having issued the notice dated 09.05.2018 under Section 68 read with Rule 33, the other petition being Special Civil Application No. 10422 of 2018 has been filed by the two petitioners seeking following reliefs:-

(3.) At the outset, it may be noted that in view of the order passed by the Court on 09.02.2018 in Special Civil Application No. 13546 of 2015 directing the respondent Corporation to decide the representation of the petitioner within stipulated time frame, the respondent Corporation has considered and rejected the said representation vide the order dated 05.03.2018. The said order has remained unchallenged by the petitioner of the said petition.