ARUNBHAI SHANKARBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Rutvik Oza for the petitioners and learned AGP Ms.Dhwani Tripathi for the respondent State.

(2.) By way of the present petition, the petitioners have challenged the inaction on the part of the respondent no.1 and the order dtd. 2/7/2021 passed by the respondent no.2, rejecting the the application under Sec. 65 of the Gujarat Land Revenue Code, 1879 (hereinafter referred to as "the Code") for the land bearing Survey / Block No.300 (Old Survey No.278) of Village -Vadsar, Taluka - Kalol, District - Gandhinagar.

(3.) Grievance raised by the petitioner in this petition is that the Collector has not decided the application in accordance of provisions of Sec. 65 of the Code as well as the law laid down by this Court in various decisions. It is also contended that the grounds mentioned is regarding raising of some objection by somebody else as well as negative opinion and there is some interim injunction and various other factors.