HANSABEN GANPATBHAI ZALA Vs. ADIJATI DEVELOPMENT COMMISSIONER

JUDGEMENT

(1.) THE matter is called out. Learned advocate Mr.B.G. Patani for the petitioner is not present. Learned Assistant Government Pleader Ms.Jyoti Mehta assisted the Court. The Court perused the papers of the Special Civil Application including the memo of petition, annexures to the petition and two judgements, viz. (i) judgement dated 22.04.1999 in Special Civil Application No.7156 of 1996 of this Court [Coram: S.K. Keshote, J. (as he then was)], and (ii) judgement dated 11.09.1998 in Special Civil Application No.12243 of 1994 of this Court [Coram: Kundan Singh, J. (as he then was)]. The learned AGP invited attention of the Court to the affidavit in reply filed by Jagdishkumar M. Chaudhary, Vigilance Officer (Tribal), Ahmedabad affirmed on 14th June 2002.

(2.) THE case of the petitioner as set out in para 3 is as under:

(3.) THE petitioner has then tried to build a case on Government Circular bearing No.PTE-1080-288-CH dated 26.12.1980. The same is referred to para 7 of the petition and it is contended that,