TIRTHBHAI VASUDEVBHAI TRIVEDI Vs. MANAGER (CONS )

JUDGEMENT

(1.) MISCELLANEOUS Civil Application No. 2957 of 2008 in Letters Patent Appeal No. 941 of 2008 is filed for early hearing of Special Civil Application No. 6482 of 2008. Letters Patent Appeal No. 941 of 2008 was disposed of by this Court on 20.10.2008 vacating the interim order passed by the learned Single Judge in Special Civil Application No. 6482 of 2008 on 28.08.2008 and directed the Registry to post the writ petition for early hearing. Subsequently, learned Single Judge was moved for early disposal of the writ petition and the learned Single Judge on 19.11.2008 rejected the request noticing pendency of other writ petitions of earlier years. As a second chance, petitioner has filed this Miscellaneous Civil Application No. 2957 of 2008 for giving appropriate directions for placing the Special Civil Application No. 6428 of 2008 for early hearing before the learned Single Judge.

(2.) CONSIDERING the facts and circumstances, we deem it unnecessary to place it before the learned Single Judge, therefore, with the consent of the parties, we have called for the Special Civil Application itself for early disposal.

(3.) MISCELLANEOUS Civil Application No. 2957 of 2008 stands disposed of accordingly.