STATE OF GUJARAT Vs. MAHENDRAKUMAR CHIMANLAL PRAJAPATI

JUDGEMENT

(1.) RULE. Mr. S. D. Suthar, learned advocate waives the service of notice of rule on behalf of the respondent Nos. 1 and 2 - original petitioners.

(2.) PRESENT application has been preferred by the applicants - State of Gujarat and another to extend time limit which has been stipulated by this Court vide judgement and order dtd. 30/3/2009 for a further period of three months from 1/10/2009.

(3.) MR. PRANAV Dave, learned Assistant Government Pleader has submitted that as such a Show Cause Notice is already issued to the erring officer of the Panchayat Department, State of Gujarat, who are prima facie found responsible for the delay and not submitting file to the concerned department immediately and retaining in Revenue Department for more than 51 days. He has assured the Court that appropriate departmental proceedings shall be held and concluded in its true spirit.