GOPAL MAVJI GORASHIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms. Trusha Patel, learned AGP waives service of notice of rule on behalf of the respondents.

(2.) In the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties, the present petition is taken up for final hearing today.

(3.) By way of this petition under Article 226 of the Constitution of India the petitioners have prayed for an appropriate writ, order or direction quashing and setting aside the impugned communication/order dated 03/03/2010 of the Collector, Kutch rejecting the application submitted by the petitioners for determination of premium for converting the land from Agricultural Use to Non Agricultural Use. It is not in dispute and it appears that before passing the impugned order/communication, no hearing has been given to the petitioners.