PRAVIN MANJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition has been filed under Article 226 of the Constitution of India seeking the following prayers:-

(2.) Heard Mr. Maulik Nanavati, the learned counsel appearing for the writ-applicant and Mr. Ishan Joshi, learned AGP appearing for the respondent - State.

(3.) Mr. Maulik Nanavati, the learned counsel appearing for the writ-applicant submitted that a Letter of Intent dtd. 26/9/2016 has been issued in favour of the writ-applicant and that the writ-applicant has complied with all the conditions mentioned in the Letter of Intent. He invited attention of the Court to the measurement-sheet, environment clearance certificate granted by the authority and the stamp valuation. He has contended that the writ-applicant has submitted a mining plan together with the progressive mining closure plan on 25/6/2021. The said plan is pending approval by the competent Government Department.