MOHIT JAGDISHBHAI KARIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this petition, the petitioner has prayed for quashing and setting aside the order dtd. 30/7/2018 passed by the Secretary, Revenue Department (Appeals) (hereinafter referred to as "the learned Secretary"). The grievance of the petitioner is that the NA permission was granted by the Collector on 30/9/2015, containing certain terms and conditions. The petitioner purchased the plot no.1 vide registered sale deed dtd. 29/3/2016. Necessary entries were posted in the revenue record, followed by certification. The learned Secretary took the order dtd. 30/9/2015 in suo-motu revision; however, no notices were issued. Without hearing the petitioner, the order dtd. 30/7/2018 has been passed, cancelling the NA permission dtd. 30/9/2015.

(2.) Mr.Darshan Varandani, learned advocate for the petitioner has placed on record the order dtd. 24/6/2022 passed by this Court in Special Civil Application No.1830 of 2019. It is submitted that the petitioner is similarly situated for, no hearing was accorded to the petitioner and the order has been passed. It is urged that similar order may be passed. It is further urged that the matter is quite old and the learned Secretary be directed to decide the same at the earliest.

(3.) Mr.Nikunj Kanara, learned Assistant Government Pleader was required to take instructions and it has been reported that while passing the order dtd. 30/7/2018, the petitioner was not heard.