PUKHRAJ SWARUPJI PUROHIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the facts and circumstances of the case and with the consent of learned advocates for the respective parties, the present petition is taken up for final disposal.

(2.) Issue rule, returnable forthwith. Mr. Akash Chhaya, learned Assistant Government Pleader waives service of notice of rule on behalf of the respondents.

(3.) By this petition, inter alia, under Article 226 of the Constitution of India, the petitioner prays for quashing and setting aside the order dated 19.8.2020 passed by the respondent No.1 (Annexure-A, page 11) whereby, the application of the petitioner dated 27.7.2020 seeking grant of permission to sell the plot number 512/1, admeasuring 90 sq. mtr., situated at Sector 6/B, Gandhinagar, together with construction (hereinafter referred to as the 'plot in question'), has been rejected.