SANJAY BABULAL DOSHI Vs. COLLECTOR VADODARA

JUDGEMENT

(1.) HEARD learned advocate Mr Amit Panchal with Ms Shivani Rajpurohit for the petitioner. RULE. Learned AGP, Ms Jirga Jhaveri waives service of rule on behalf of the respondent. At the request of learned advocate for the petitioner and with consent of learned AGP, the matter is taken up for hearing.

(2.) WHAT is challenged in this petition is order dated 16.12.2010 passed by the Collector, whereby an application filed by the petitioner for grant of N.A. permission for the land of Village 'Talsat', District Vadodara, Block No.91 (Survey No.66) admeasuring 9409 sq. mtrs. for residential purpose. The said application is rejected only on the ground that, 'in the High Court, Appeal from Order No.130 of 2010 is pending for decision and in Civil Application No.5330 of 2010, interim relief was granted by order dated 13.05.2010.' The Collector has further mentioned that until the Appeal from Order No.130 of 2010 and Civil Application No.5330 of 2010 are finally decided, the application cannot be reconsidered.