SURESHBHAI RATILAL MODI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner, an applicant in Revision Application No. TEN.BA.316/87 in the Gujarat Revenue Tribunal, has approached this Court by way of this petition preferred under Article 226 & 227 of the Constitution of India with following years:

(2.) THE facts as could be seen from the petition deserve to be set out here under in order to appreciate the controversy in question.

(3.) LEARNED advocate appearing for the petitioner contended that obtaining N.A., and other permissions for putting up residential premises was not within his power and purview. He was to only apply and when the application was not processed or processed and rejected on a ground much thereafter it becomes non -est, then, it was incumbent upon the authorities to take that into consideration and grant extension as the application was required to be granted as there was no bar of Rule 36 (1A) of The Bombay Tenancy and Agri. Lands Rules, 1956.