THAKARSHIBHAI KANJIBHAI METALIA 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. Jayneel Parikh, learned Assistant Government Pleader waives service of notice of rule on behalf of the respondents.

(3.) By this petition under Article 226 of the Constitution of India, the petitioner prays for quashing and setting aside the order dated 12.6.2020 passed by the respondent No.1 whereby, the application of the petitioner dated 3.3.2020 seeking grant of permission to sell the plot number 373 admeasuring 329.31 sq. mtr, situated at Sector No.8, Gandhinagar, together with construction (hereinafter referred to as the 'plot in question'), has been rejected.