HARUNRASHID GULAM MOHAMMAD MANSOORI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for quashing and setting aside the order dtd. 25/6/2021 passed by the Appellate Authority and Deputy Secretary (Mining), Industries and Mining Department, Sachivalaya, Gandhinagar, upon revision application filed by the petitioner whereby the petitioner had challenged the order dtd. 26/9/2018 passed by the Collector, Vadodara and certified by Geologist, Geology Science and Mining Department, Vadodara.

(2.) Heard learned advocate Mr.Nirav Mishra for the petitioner and learned Assistant Government Pleader Mr.Hardik Mehta for the respondent State.

(3.) ***