JIGISHABEN SANJAYBHAI DALWADI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the petitioner seeks permission to amend the prayer clause. Permission is granted.

(2.) 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. 1/7/2019 passed by the Collector, Tapi rejecting the allotment of quarry lease to the petitioner.

(3.) It is the case of the petitioner that the petitioner applied grant of quarry lease for black trap from land bearing Survey No.160 / 2 paiki, admeasuring 10/0/0 Hec.Are.Sq mtr situated at Village Amli, TalSongadh, Dist.Tapi. The said application was made on 23/10/2008.