RAJABHAI BHURABHAI PARMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicant has prayed for the following reliefs:

(2.) At the outset, we may state that the pleadings are extremely poor and the writ application is bereft of the necessary particulars. However, as the writ application can be disposed of on a short ground, we proceeded to hear Mr. Hitendra Rajput, the learned counsel appearing for the writ applicant.

(3.) It appears from the materials on record that the writ applicant herein purchased a parcel of land bearing Survey No.412 (Old Survey No.144/2/1) and Khata No.489, Mouje Village Mocha, Taluka - District Porbandar some time in the year 1999. Thereafter in the year 2015 a part of the said land was converted to non- agricultural use. After obtaining NA permission, the writ applicant started a petrol pump of Bharat Petroleum.