Dipak Ambalal Thaker vs Settlement Commissioner And ...
2021 Latest Caselaw 16953 Guj

     C/SCA/22317/2019                                ORDER DATED: 27/10/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 22317 of 2019

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                  DIPAK AMBALAL THAKER
                          Versus
   SETTLEMENT COMMISSIONER AND DIRECTOR OF LAND RECORD
                       DEPARTMENT
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Appearance:
MR SP MAJMUDAR(3456) for the Petitioner(s) No. 1
RUSHABH H MUNSHAW(8958) for the Petitioner(s) No. 1
NOTICE SERVED(4) for the Respondent(s) No. 1,2
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  CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA

                             Date : 27/10/2021
                              ORAL ORDER

Learned AGP Mr.Ronak Raval has submitted that the judgments on which reliance is placed by the learned advocate for the petitioner will not govern the facts of this case since in the present writ petition the petitioner was appointed on contractual basis only for 11 months. He has submitted that even if the termination is set aside, the petitioner cannot be restored or reinstated in service as the contractual period is already over. He requests for some time in order to go through some judgments on the aforesaid issue as well on the issue of delay.

At his request, the matter is kept on 01.12.2021.

(A. S. SUPEHIA, J) ABHISHEK