MANHARBHAI DAHYABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of the learned advocates appearing for the respective parties, the matter is taken up for final disposal.

(2.) Issue rule, returnable forthwith. Mr Nikunj Kanara, learned Assistant Government Pleader, waives service of notice of rule on behalf of the respondents.

(3.) By this petition, the petitioners are aggrieved by the order dtd. 20/2/2019 passed by the Collector, Surat, disposing of the application seeking non agricultural permission (hereinafter referred to as the 'NA permission').