VINUBHAI NARSHIBHAI SHINGALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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 25.09.2018 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.

(2.) Heard learned advocate Mr. Rutvij Oza for the petitioner and learned AGP Mr. Ronak Raval for the respondents.

(3.) Looking to the issue involved in the present petition, learned advocates appearing for the parties have jointly requested that this petition be disposed of at an admission stage.