VINVIRSINH MOHANBAVA RANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. B.S. Patel, learned Senior advocate for Mr. Chirag Patel, learned advocate for the petitioner and Mr. learned advocate for the respondent through video conferencing.

(2.) In this petition, under Article 226 of the Constitution of India, the prayer of the petitioner is to quash and set aside the order dated 12.01.2011 passed by respondent no.2 and the order dated 21.11.2015 passed by respondent no. 1.

(3.) The facts indicate that the petitioner applied for land for production of salt. The request was rejected on the ground that the land is allotted to one Sterling SEZ and Infrastructure Private Limited.