GIRISH ISHWARLAL PAREKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present petition is filed by one shri Girish Ishwarlal Parekh challenging the order passed by the Deputy Secretary (Appeals), Agriculture and Cooperation department dated 25. 09. 2008, whereby revision Application No. 94 of 2008 was dismissed. 1. 1 The Review Application filed against the aforesaid order was also dismissed by order dated 07. 11. 2008.

(2.) THE petitioner has also brought into question the inaction on the part of the respondent No. 5 Bank with regard to the proposal given by the present petitioner for purchasing the property in question. The relief prayed for by the petitioner is in para-9 (B) which reads as under:-

(3.) THE petitioner has set out the brief facts leading to the filing of the present petition in para-4. The same are to the effect that:-