GANESH MINING Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned AGP Mr.Sahil Trivedi waives service of notice of Rule for and on behalf of the respondent - State.

(2.) By way of this petition, the petitioner has prayed for quashing and setting the illegal action of respondents of closing down the online account of issuance of delivery challan pass in respect of quarry lease for dolomite mineral situated in Survey Nos.502/1, 502/2 and 502/3, Village: Zer, Taluka and District: Chhotaudepur.

(3.) Learned advocate Ms.Kruti M. Shah for the petitioner, at the outset, states that as far as prayer made in Paragraph-8(b) is concerned, she does not press the same at this stage and she will agitate the issue at an appropriate stage. She states that as far as the prayer for quashing and setting aside the notice dtd. 17/3/2021 issued by the Collector, Chhotaudepur is concerned, the same may be considered by this Court.