DILIPBHAI SHANKARLAL JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.D.K.Puj with learned advocate Ms.Niyati K. Shah for the petitioners and learned Assistant Government Pleader Mr.Aditya Jadeja for the respondent No.1.

(2.) By this petition under Article 226 of the Constitution of India, the petitioners have challenged the communication dtd. 12/10/2022 passed by the Collector, Banaskantha rejecting the application of the petitioners filed under Sec. 65 of the Gujarat Land Revenue Code, 1879 for permission to convert the land of the petitioners into Non-agriculture Land situated at Survey No.113 (Old Survey No.55 paiki 2/paiki 2 admeasuring 9541 Sq.Mtrs) at Village: Kansari, Taluka:Deesa, District: Banaskantha.

(3.) Learned advocate Mr.Puj appearing for the petitioners submitted that pursuant to the communication dtd. 22/4/2022, the petitioner has filed revised Application for permission of NA on 23/8/2022 along with an affidavit of the petitioner stating that the agriculture land in question is an old tenure land in view of the entry No.1024 which is mutated in the Revenue Record on the basis of the Government Resolution dtd. 24/11/1970.