YOGESHBHAI RATILAL MHIDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On 2/5/2022, this Court passed the following order:-

(2.) Thereafter, the petitioner once again applied for Non- Agriculture permission which came to be rejected by order dtd. 17/5/2022.

(3.) It is submitted by learned advocate Mr. S. P. Majmudar for the petitioner that the objection raised by the learned Collector while rejecting the Non-Agriculture permission application can be duly explained by the petitioner. He submits that the opportunity of hearing be given and the Collector may be directed to reconsider the application of the petitioner by granting personal hearing before passing a fresh order. Learned advocate for the petitioner has relied upon order dtd. 18/3/2013 passed in Special Civil Application No.6008 of 2012 by this Court. He has also relied upon judgment and order dtd. 7/12/2018 passed in Special Civil Application No.494 of 2015 by this Court, in particular paragraph 48 thereof.