TORAL MINERAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Roshni Patel, learned AGP waives service of notice on behalf of respondents no. 1 to 4 and Mr. N.R. Mehta, learned advocate waives service of notice of rule on behalf of respondent no. 5.

(2.) Heard learned advocates for the parties.

(3.) By way of the present petition, the petitioner has prayed for quashing and setting aside the order dtd. 12/1/2021 passed by the Collector, Bharuch.