BHARTIBEN MAHESHKUMAR MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of rule for and on behalf of the respondent-State.

(2.) On 27/6/2022, this Court has passed the following order:

(3.) The Coordinate Bench of this Court has already observed that the impugned order is bereft of any reasons. During pendency of this writ petition, the petitioner has filed an application dtd. 4/1/2023 seeking consolidation permissions under Sec. 43 of the Gujarat Agricultural Lands Act, 1947 and also for non-agricultural use of the said land under the provisions of the Gujarat Land Revenue Code, 1879.