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Judgment
9 paragraphs · 183 wordsAniruddha P. Mayee, J
The present Special Civil Application has been filed praying for the following reliefs:-
“a. To admit and allow this petition;
b. To issue a direction to the Collector, Banaskantha to most expeditiously, preferably within 15 days, the complaint/application of the petitioner dated 31-05-2022 which is at Annexure-A;
c. Pass any such other and/or further orders that may be thought just and proper, in the facts and circumstances of the present case.”
Mr. Jayneel Parikh, learned AGP appearing on behalf of the respondent submits on instructions that the matter shall be heard expeditiously and within a period of eight weeks.
It is noticed that the complaint application of the petitioner is dated 31.05.2022. Already more than a year has passed and the matter has not yet been taken up for hearing.
In view thereof, the respondent is directed to hear and decide the complaint application of the petitioner dated 31.05.2022 on or before 31.07.2023.
With the aforesaid direction, the present Special Civil Application stands disposed of. No order as to costs. Direct service is permitted.