RADHAKISHAN BHAGIRATH DAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. M. R. Mengdey, learned Assistant Government Pleader waives service of notice of Rule on behalf of the Opponents.

(2.) THE present Misc. Civil Application has been preferred by the applicants original petitioners to extend the time to vacate the premises in question upto 31/03/2010.

(3.) HAVING heard learned advocates appearing on behalf of the respective parties and considering the averments in the application, time to hand over peaceful and vacant possession of the property in question is extended upto 01/03/2010 on fresh undertaking to be filed by the respective applicants herein- original petitioners within a period of three weeks from today, that the applicants herein-original petitioners shall hand over peaceful and vacant possession of the land in question to the concerned respondents on or before 01/03/2010. In the meantime, applicants herein-original petitioners shall not transfer, sell, alienate or create any charge over the disputed property. The concerned applicants and their family members are directed to act accordingly and to hand over peaceful and vacant possession of the disputed property to the Collector, Ahmedabad within the stipulated period as stated hereinabove. Time is extended on the same terms and conditions as mentioned in the earlier order dated 26/10/2009 passed by this Court in Special Civil Application No. 11029 of 2009. Rule is made absolute to the aforesaid extent.