MAHESHBHAI KANTILAL PANCHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the communication dtd. 16/1/2020 passed by the Chitnish to Collector directing the petitioner to file an online application for grant of N.A. permission, the petitioner has preferred this petition under Article 226 of the Constitution of India for the following reliefs:-

(2.) The brief facts arising form this petition are as under:-

(3.) Heard learned advocate Mr.Nishit P. Gandhi for the petitioner, learned AGP Ms.Dhwani Tripathi for the respondent no.1- State and learned advocate Mr.Devang D. Dave for respondent no.2. Perused the material placed on record.