Makbulhusen Talati vs State Of Gujarat
2026 Latest Caselaw 424 Guj

Gujarat High Court

Makbulhusen Talati vs State Of Gujarat on 5 February, 2026

                                                                                                                    NEUTRAL CITATION




                               C/SCA/1532/2026                                       ORDER DATED: 05/02/2026

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                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                        R/SPECIAL CIVIL APPLICATION NO. 1532 of 2026

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                                                        MAKBULHUSEN TALATI
                                                               Versus
                                                      STATE OF GUJARAT & ORS.
                        ==========================================================
                        Appearance:
                        MR R.K.MANSURI(3205) for the Petitioner(s) No. 1
                        MS NIRALI SARDA, AGP for the Respondent(s) No. 1,2,3
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                           CORAM:HONOURABLE MR. JUSTICE ANIRUDDHA P. MAYEE

                                                          Date : 05/02/2026

                                                           ORAL ORDER

1. Rule. Learned Assistant Government Pleader Ms. Nirali Sarda waives service of notice of rule on behalf of respondents.

2. By the present writ petition, the petitioner is seeking a direction to the respondent No.1 to decide the Revision Application No. GMMCR /102013 / RVZ-307/CHH1/R-422/ Bharuch expeditiously.

3. Learned Assistant Government Pleader, Ms. Nirali Sarda, upon instructions, submits that if the Revision Application is pending, the same shall be decided expeditiously on its own merits.

NEUTRAL CITATION

C/SCA/1532/2026 ORDER DATED: 05/02/2026

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4. Considering the submissions and the fact that the Revision Application of the petitioner was filed on 21.03.2013 and the notice came to be issued to the petitioner on 07.05.2025 and hearing was fixed on 14.05.2025 and the same has taken place, the respondent No.1 shall decide the same within a period of Six weeks from the date of receipt of this order. It is made clear that this Court has not gone into the merits of the case and no opinion is expressed thereon.

5. In view of the aforesaid, the present writ petition is accordingly disposed of. Rule is made absolute.

Direct service is permitted.

(ANIRUDDHA P. MAYEE, J.) SALIM/