PUSHPABEN PRAVINKUMAR PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Shri M. R. Mengdey, learned AGP, waives service of notice of rule on behalf of the respondents. With the consent of learned advocates appearing on behalf of the respective parties and in the facts and circumstances, this petition is taken up for final hearing today.

(2.) BY way of this petition under Article 226/227 of the Constitution of India, petitioner/ original revisionist has prayed for an appropriate writ, direction and order quashing and setting aside order dated 29. 10. 2009 passed by the Revisional Authority i. e. Secretary (Appeals), Revenue Department, State of Gujarat in Revision Application No. 15 of 2009. i. e. stay application filed by the petitioner

(3.) HAVING heard Shri Patel, learned advocate appearing on behalf of the petitioner and Shri Mengdey learned AGP and considering the fact that the entry which was set aside by the Authorities below was the subject matter of revision application before the Secretary (Appeals), Revenue Department, State of Gujarat and was in existence since 1991 and if the stay is not granted, the revision application will become infructuous, this Court is of the opinion that if the Revisional Authority is directed to decide and dispose of the revision application within a stipulated time and in the meantime, parties are directed to maintain status-quo as of today, the same will meet the ends of justice.