STATE OF GUJARAT Vs. ASHOKBHAI HARIBHAI GAJERA

JUDGEMENT

(1.) Mr.R.S.Sanjanwala, learned Senior Counsel appearing for the petitioners would submit that the petitioners are ready and willing to approach the jurisdictional Collector for grant of non-agricultural permission / revised N.A. permission with an application for grant of such prayer.

(2.) Hence, these petitions stand disposed of reserving liberty to the petitioners to approach the jurisdictional Collector by filing necessary application who would consider all issues including as to whether subject lands are to be treated as new tenure or old tenure based on the documents that would be relied upon by the petitioners and without expressing any opinion in this regard, the matters stand remitted to the jurisdictional Collector.

(3.) It is needless to state that as and when such application is filed by the petitioner/s, the jurisdictional Collector would examine the same and pass orders in accordance with law by adjudicating said application as observed hereinabove. In the event of such application being filed, the Collector shall dispose of said application expeditiously and at any rate within an outer limit of two months from the date of filing of such application.