BIPINBHAI BABUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition, the petitioner has challenged the order dtd. 25/3/2009 passed by the respondent No.1 in Revision Application No. MVV/BKP/Kachchh/8/2008, whereby the respondent No.1 rejected the revision application, and the order dtd. 9/8/2008 passed by the respondent No.2 in order/ communication bearing No. BP/REV/NAA/72/2007-08, whereby the permission for non-agriculture use of the land of the petitioner was rejected on the ground that no title being with the petitioner herein pertinent to land bearing revenue survey No. 1417, admeasuring 5 Acres - 36 Gunthas, situated at village: Bhachau, Taluka Bhachau, Dist.: Kachchh.

(2.) The brief facts leading to filing of the present petition are as under:

(3.) Heard Mr. J.P.Shah, learned advocate for the petitioner and Mr. Nikunj Kanara, learned AGP for the respondent State. Perused the material on record.