JAINU NAZARALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the outset learned Advocate Mr.Vimal Purohit has submitted that the present writ petition is squarely covered by the judgement dtd. 15/3/2022 passed in Special Civil Application No.17606 of 2019.

(2.) By way of this petition the petitioners have challenged the show cause notice dtd. 19/7/2019 issued by the District Collector, Porbandar for the alleged breach of Sec. 54 of the Saurashtra Gharkhed Tenancy Settlement and Agriculture Lands Ordinance, 1949 (for short, 'Gharkhed Ordinance') in suo motu proceedings being Jamin-3/F.A. No.132/2019/Saurashtra Gharkhed/Ord./Case No.05 of 2019 under Sec. 75 of the Gharkhed Ordinance.

(3.) Since the issue involved in this petition is in a very narrow compass and, therefore, with the consent of Mr.Vimal Purohit, learned advocate for the petitioners and Mr.Parikh, learned AGP for the State respondents, the petition is taken up for final hearing.