SIRAJ YAKUB BHAIYAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition under Article 226 of the Constitution, the petitioners have challenged the order dtd. 29/7/2019 passed by learned Special Secretary, Revenue Department ("Ld. SSRD" for short) in Revision Application No. 01 of 2019, confirming the order dtd. 30/7/2018 passed by the Ld. District Collector, Bharuch in refusing the non-agriculture permission to the petitioner.

(2.) The facts, in nutshell are as under:

(3.) Heard learned advocate Mr. Mehul S. Shah for the petitioner and learned Asst. Government Pleader Mr. Nikunj Kanara for the State at length. Perused the material placed on record and the decision cited by Mr. Shah for the petitioner.