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Judgment
K.S. Jhaveri, J.—By way of filing the present petition, the Petitioner has prayed for the following reliefs:
(A) A writ of certiorari or any other writ order or direction in the nature of writ of certiorari be issued quashing orders at Annexures-A, A1-B.
(B) A writ of mandamus or any other writ, order or direction be issued directing the Respondents to regularise sale of suit land in favour of the Petitioner as per Govt. Resolution dated 11.6.68 and 5-8.68;
(C) Pending hearing and final disposal of this petition, execuiton and operation of the orders at Annexure-A, A1-B.
While issuing the notice, this Court passed the following order on 7th May 1986:
The Petitioner agrees to deposit the amount of 75% of the value of the land with the government and thereafter to seek regularisation under the G.R. Dated 13.7.1983. The Respondents are directed to fix that amount before 10.6.1986 without prejudice to their contentions, if any, against regularisation. S.O. to 18.6.1986. Notice returnable on 18.6.1986. Ad-interim relief as to possession till 20th June 1986. This deposit will be without prejudice to the contentions of the Petitioner.
Mr Shah, learned Counsel for the Petitioner states that pursuant to the said order, the Petitioner has already made the said payment and the said fact is confirmed by the learned Asst. Government Pleader, Shri Pranav Dave, on the basis of the instructions received by him from the Collector, Banaskantha who is present in the Court.
In that view of the matter, the Petitioner will now approach Collector, Banaskantha and make a request for regularisation of the land and the Collector, Banaskanth will regularise the same pursuant to order dated 7th May 1986 passed by this Court within a period of four months from today.
Rule is made absolute to the aforesaid extent. Direct Service is permitted.
Civil Application No. 1031 of 2010:
This application is filed for permitting the applicants to be joined as party Respondents Nos. 6, 7 and 8 in Special Civil Application No. 2562 of 1986.
It will be appropriate for the applicant to establish his rights in law. It will not be appropriate for this Court to entertain this application at this stage. The same is disposed of accordingly.