RISHABH SOFTWARE PVT. LTD. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The additional affidavit tendered by the petitioner is to be taken on record.

(2.) Rule. Learned Assistant Government Pleader, Mr. Nikunj Kanara waives service of notice of rule on behalf of the respondent-State.

(3.) By way of the present writ petition, the petitioner is seeking a direction for quashing and setting aside the order dtd. 9/6/2021 passed by respondent No.3 - District Collector, Vadodara rejecting the application filed by the petitioner for bona fide industrial use permission and the order dtd. 14/2/2022 passed by respondent No.2- Special Secretary Revenue Department (SSRD) confirming the aforesaid order dtd. 9/6/2021. The authorities have rejected the application filed by the petitioner seeking bona fide industrial use permission on the ground (1) the Mamlatdar and ALT had given negative opinion and due to the pendency of the case in Integrated Revenue Case Management System (IRCMS), (2) As per letter dtd. 4/12/2020 of the Deputy Collector, the Civil Suits are pending with regard to the land in question and (3) As per Sec. 63AA (3) (a) of the Gujarat Tenancy and Agricultural Lands Act, 1948 (for short 'the Act'), the applicant was required to inform the competent authority within a period of 30 days from the day of purchase of the land.