RAMA LAKHA KUCHHDIYA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) In this petition, which is filed under Article 226 of the Constitution of India, petitioners have 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 19.03.2016 issued by the respondent No.3 in favour of the petitioners in respect of the private Non-agricultural land in question on certain terms and conditions.

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