GHADHAVI KARMAN KHIMANAND Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Assistant Government Pleader, Mr. Pandya, waives service of notice of Rule on behalf of the respondents.

(2.) THE petitioner has approached this Court making following prayers :-

(3.) IT is an admitted fact that a revision application preferred by the petitioner before the Joint Secretary, Ports and Transport Department, Gujarat State, Gandhinagar, is pending for hearing. In that view of the matter, we are of the view that when similar matters are pending for final hearing, let a decision be taken by the Revisional Authority since the petitioner has chosen that remedy for redressal of its grievance.