PARMAR HARIBHAI MAGANJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the impugned order dtd. 26/5/2021 passed by the District Collector in N.A application no.A. Jamin.2.Vashi.8641, the petitioner has preferred this petition under Article 226 of the Constitution of India.

(2.) Brief facts giving rise to the present petition are as under:

(3.) Heard learned advocate Mr. Nishit Gandhi for the petitioner and learned AGP Nikunj Kanara for the respondent State and perused the material placed on record and the decisions cited at Bar.