JAYSUKHBHAI MULJIBHAI GORANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms.Dhwani Tripathi, learned Assistant Government Pleader, waives service of notice of rule on behalf of the respondent-State.

(2.) In both these petitions, the prayer of the petitioner is to grant an order of Quarry Lease for Minerals in the respective areas.

(3.) Order for grant of the quarry lease could not be passed by the State as a result of non fulfillment of the conditions in the Letter of Intent.