RAMA BADHUBHAI CHHELANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader waives service of notice of Rule for the respondents.

(2.) Heard learned advocate Ms. Namrata J. Shah for the petitioner and Learned Assistant Government Pleader Mr. Ronak Raval for the respondents.

(3.) In this petition, which is filed under Article 226 of the Constitution of India, petitioner has prayed that the concerned respondent authorities be directed to grant the quarry lease permission and execute the mining lease agreement in pursuance of the LOI dated 15.10.2020 issued by the respondent No.3 in favour of the petitioner in respect of the private Nonagricultural land in question on certain terms and conditions.