RAJESH RANCHHODBHAI SUTHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Articles 226 and 227 of the Constitution of India, the petitioner has called in question the order dtd. 27/6/2016 passed by the Special Secretary, Revenue Department (Appeals), confirming the order dtd. 19/3/2015 passed by the Collector, Kutch, by which the application of the petitioner for allotment of 300 sq.ft. land for scooter repairing purpose came to be rejected.

(2.) Short facts of the case can be stated as under :

(3.) I have heard learned advocate Mr.A.R.Thacker for the petitioner and learned Assistant Government Pleader Mr.Utkarsh Sharma for the respondents.