BIRENDRASINH VASANTBHAI BINDRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Bhargav K. Mehta for the petitioner and learned Assistant Government Pleader Ms.Hetal Patel for the respondent No.1.

(2.) Learned advocate Mr.Bhargav Mehta for the petitioner has tendered a draft amendment. The same is allowed in terms of the draft. To be carried out forthwith.

(3.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed to quash and set aside the order dtd. 27/7/2022 passed by the Collector, Gandhinagar rejecting the application of the petitioner for disposal/transfer of the plot/property situated at Plot No.53/A/1, Sector 2/A Gandhinagar.