ANILKUMAR NANALAL JAIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. J. S. Sadhwani, the learned advocate appearing for the writ-applicant, Mr. Trupesh Kathiriya, the learned AGP appearing for the respondents No.1 to 3 and 5 and Mr. Maulik G. Nanavati, the learned advocate appearing for the respondent No.4.

(2.) Brief facts germane for adjudication for the present dispute read thus :-

(3.) The writ-applicant herein by way of present writ- application submits that the environment clearance be issued in favour of the writ-applicant herein, an application dtd. 6/4/2022 for the same which has been preferred before the respondent No.4 authority. The said application has not been adjudicated to by the respondent authority and that the authority be directed to consider the said application for the reason that the letter of intent which is granted in favour of the writ-applicant is for a period of 05 years and the said period would come to an end.