SATYAM QUARRY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Ms.Dharitri Pancholi learned AGP waives service of notice of Rule for the respondent State.

(2.) Heard Mr.Parv Mehta learned advocate for Mr.Satyam Chhaya learned advocate for the petitioner and learned AGP for the State.

(3.) Challenge in this petition is to the order dtd. 16/9/2019 passed by the respondent no.2- Collector, Surat.