PARMAR BHANU MERAMAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, which is filed under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs :-

(2.) The writ-applicant has filed present writ-application seeking appropriate direction upon the respondent No.3 to execute the mining lease pursuant to the Letter Of Intent dated 10.8.2015 issued by the respondent No.3 in favour of the writ- applicant with respect to the Government land bearing Survey No.278 admeasuring 02 hectors situated at Post ; Pardwa, Taluka : Jamjodhpur, Dist. Jamnagar.

(3.) Heard Ms. Namrata J. Shah, the learned advocate appearing for the writ-applicant and Ms. Dharitri Y. Pancholi, the learned AGP appearing for the respondent - State.