M/S Sneh Deep Realty Private Limited vs State Of Gujarat
2026 Latest Caselaw 2143 Guj

Gujarat High Court

M/S Sneh Deep Realty Private Limited vs State Of Gujarat on 9 April, 2026

Author: Vaibhavi D. Nanavati

Bench: Vaibhavi D. Nanavati

                                                                                                          NEUTRAL CITATION




                               C/SCA/4924/2026                             ORDER DATED: 09/04/2026

                                                                                                          undefined




                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                        R/SPECIAL CIVIL APPLICATION NO. 4924 of 2026

                        ==========================================================
                                            M/S SNEH DEEP REALTY PRIVATE LIMITED
                                                           Versus
                                                  STATE OF GUJARAT & ANR.
                        ==========================================================
                        Appearance:
                        PRATEEK S BHATIA(8629) for the Petitioner(s) No. 1
                        MR JAYNEEL PARIKH, AGP for the Respondent(s) No. 1,2
                        ==========================================================

                             CORAM:HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                                                       Date : 09/04/2026

                                                        ORAL ORDER

1. Heard Mr. Prateek S. Bhatia, the learned advocate

appearing for the petitioner and Mr. Jayneel Parikh, the learned

AGP appearing for the respondent - State.

2. By way of present petition, the petitioner herein has invoked

Article 226 of the Constitution of India challenging the impugned

order dated 6.6.2023 wherein the Application No.21911202300862

came to be consigned 'to file' on the ground of pendency of RTS

Revision before the learned Collector being RTS Revision

Application No.13 of 2023. The said RTS Revision has attained

finality by order dated 3.9.2025.

NEUTRAL CITATION

C/SCA/4924/2026 ORDER DATED: 09/04/2026

undefined

3. Mr. Bhatia, the learned advocate submits that the petitioner

herein was not a party to the RTS Revision. It is submitted that in

the interest of justice the RTS Revision Application No.13 of 2023

also having attained finality by order dated 3.9.2025 if the

petitioner were to prefer a fresh application for grant of certificate

under Section 63AA of the Gujarat Tenancy And Agricultural Land

Act, 1948, the same be considered by the respondent No.2 in

accordance with provisions of the Act and in accordance with the

law within statutory period.

4. Mr. Jayneel Parikh, the learned AGP submits that in view of

the changed circumstances if the petitioner were to prefer a fresh

application, the same would be decided by the respondent No.2 in

accordance with law.

5. Considering the submissions advanced by the learned

advocates appearing for the respective parties and the documents

produced on record, in the opinion of this Court, the petitioner's

application seeking certificate under Section 63AA of the Gujarat

Tenancy And Agricultural Land Act, 1948 was consigned 'to file'

by impugned order dated 6.6.2023 due to pendency of RTS

NEUTRAL CITATION

C/SCA/4924/2026 ORDER DATED: 09/04/2026

undefined

Revision Application No.13 of 2023 which is rejected by order

dated 13.3.2025 duly produced at page-28. In view thereof, in the

interest of justice, this Court is inclined to pass the following order:-

(i) The applicant is at liberty to prefer a fresh application for

grant of certificate under Section 63AA of the Gujarat Tenancy and

Agricultural Land Act, 1948.

(ii) If such an application is preferred, the Collector, Vadodara

shall consider and decide the same in accordance with law having

due regard to the fact that RTS Revision Application No.13 of

2023 has been disposed of vide order dated 3.9.2025.

(iii) The Collector shall further decide the application which shall

be preferred by the petitioner in accordance with law as

expeditiously as possible without waiting for the statutory time limit,

without being in any way whatsoever influenced by the order dated

6.6.2023.

6. With the aforesaid directions, the present petition stands

disposed of.

(VAIBHAVI D. NANAVATI,J) K.K. SAIYED