MAHESH KISHANCHAND CHANDNANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondents No.1 and 2.

(2.) This petition under Article 226 and 227 of the Constitution of India is filed for quashing and setting aside the order dated 07.01.2012 passed by the respondent No.2 - the Collector, Bhuj as well as the order dated 12.01.2016 in Revision Application No.6/2012 passed by the Secretary-Revenue Department (Appeals). The dispute pertains to permitting the petitioner to changing the nature of business in the land alloted to the petitioner for undertaking industrial activity.

(3.) Learned Advocate for the petitioner submitted that the land was alloted to the father of the petitioner for the purpose of carrying out industrial activity and accordingly, the father of the petitioner had started the Industrial Unit in the name of Radha Soami Chemical Industries and was manufacturing articles like liquid soap, detergent powder etc. It is submitted that the father of the petitioner had also received a Registration Certificate from the Industries Commissioner and also a Certificate recognizing the petitioner as a Small Scale Industry. It is submitted that on account of earthquake, certain family members expired. The petitioner and his family faced with some financial difficulties were unable to continue further with the industrial activity of manufacturing detergent powder and liquid soap.