BUDHABHAI RAISINHBHAI GOHEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) CONSIDERING the scope of controversy, the petition is taken up for final hearing and disposal today. RULE. Learned Assistant Government Pleader is directed to waive service of rule on behalf of the respondent authorities.

(2.) ON 30. 07. 2009 following order came to be made by the Court: "respondent authority, namely, respondent No. 2 is directed to state on affidavit the reason for not accepting the offer made by the petitioners as recorded by this Court in order dated 30. 07. 2009. The same shall be filed on or before 25. 09. 2009. Rejoinder, if any, to be tendered by 30. 09. 2009. Matter to come up on 01. 10. 2009. Sd/-[d. A. MEHTA, J]"

(3.) SUBSEQUENT thereto, at the request of learned Assistant Government Pleader, respondent No. 2 was directed to tender an affidavit-in-reply. Accordingly, initially an affidavit-in-reply dated 25. 09. 2009 had been tendered, but subsequently, with the permission of the Court, the same has been substituted by affidavit dated 09. 10. 2009. In compliance with the oral request made by the Court Shri R. N. Joshi, Collector, Anand, respondent No. 2 herein, is personally present in the Court.