PATEL KANJI VISHRAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By filing these petitions, the petitioner has mainly prayed as under:- Special Civil Application Nos.14704 and 14705 of 2016

(2.) Since Special Civil Application No.10103 of 2018 depends upon the decision, which may be taken in other two petitions, facts are taken from Special Civil Application No.14704 of 2016 and it is treated as lead matter.

(3.) Order under challenge in Special Civil Application No.14704 and 14705 of 2016 is of learned SSRD, who has exercised suo motu powers under Sec. 211 of the Act, whereby he has cancelled NA permission granted by District Collector, after almost 24 years of delay, and more particularly, on earlier occasion, SSRD has upheld NA permission granted by Collector way back in 1995.