DIPAKKUMAR MITHALAL SHAH 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 Section Officer, Road and Building Department - respondent No.2 whereby, the application of the petitioner dated 12.3.2020 seeking permission to transfer the residential plot number 897/1, situated at Sector-13/B, Gandhinagar (hereinafter referred to as the 'residential plot'), has been rejected.