BHIKHABHAI UKABHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of rule on behalf of respondent-State.

(2.) A short issue is involved in the matter and, therefore, the same is finally decided today.

(3.) In the present writ petition, the petitioner has assailed the order dated at 8/11/2021 passed by the respondent no.1 in Revision Application No. MVV/JMN/JNDH/19/2019, confirming the order of the respondent no.2 dtd. 24/7/2019. A further direction is prayed to extend the lease of the subject matter land of the petitioner.