MAVJIBHAI PANCHABHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocate for the petitioner.

(2.) IN this petition under Article 226 of the Constitution of India following prayers are made:

(3.) HOWEVER , facts remain that revision application preferred on 17.4.2012 before revisional authority by the petitioner against the communication dated 25.2.2012 of Assistant Geologist seeking recovery for an amount of Rs.67,36,114/- has remained undecided. Before the decision could be taken the petitioner is communicated with another order, by which, lease of the petitioner is cancelled by an order dated 12.4.2012. Thus, no decision is taken on revision application challenging the amount sought to be recovered and the order dated 12.4.2012 is passed cancelling lease of the petitioner on the ground that he has not paid the amount sought to be recovered. Thus, the petitioner is rendered without any activity and rights accruing out of lease deed are no more available in view of cancellation of lease itself.