SUCHITA GAS SERVICE Vs. SHANKERBHAI BHAGABHAI

JUDGEMENT

(1.) Rule. Mr.K.T.Dave, learned Assistant Government Pleader appears for respondents No.4 and 5 and Ms.Roopal R.Patel, learned advocate appearing for respondents No.1 to 3 waives service of Rule. With the consent of the parties, the matter is taken up for final hearing.

(2.) The short facts of the case are that:

(3.) Mr. Amin, learned advocate appearing for the petitioners submitted that the opportunity of restoration of the land is not given and the land is directly ordered to be forfeited and therefore he submitted that the order passed by the authority which is confirmed by the appellate authority as well as by the tribunal call for interference and hence deserves to be quashed and set aside.