DASRATHJI SHANTIJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Jay Trivedi, learned Assistant Government Pleader waives service of notice of Rule for and on behalf of the respondents.

(2.) With consent of the learned advocates for the respective parties, the matter is taken up for final hearing today.

(3.) By way of this petition, under Article 226 of the Constitution of India, the challenge in this petition by the petitioner is to the order dtd. 13/7/2021 of the Collector, by which, the application for renewal of lease has been rejected. Essentially, though such an order would be an order revisable in the facts of this case, this Court thought it fit to interfere with the order on the facts of the present petition.