AMARSINH JASWANTSINH CHAUHAN Vs. DISTRICT COLLECTOR, MEHSANA

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 Meet Thakkar, learned Assistant Government Pleader waives service of notice of rule on behalf of the respondent - State.

(3.) By this petition, the petitioner has sought for quashing and setting aside the show cause notice dtd. 25/2/2021, issued by the office of the Collector & District Magistrate, Mehsana whereby, the petitioner has been required to show cause as to why the pencil entry no.2822 dtd. 11/8/2020 should not be cancelled. The said show cause notice has been challenged mainly on the ground that it is in breach of principles of natural justice and that the Collector, Mehsana, has almost concluded against the petitioner. Therefore, the present writ petition, challenging the show cause notice.