UDDHAVBHAI NAVALBHAI THAKRE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition, the petitioner herein has approached this Court being aggrieved by the order dtd. 2/2/2016 passed by the respondent No.2 whereby while passing the said order, respondent No.2 herein was directed by the revisional authority, considering the case of the applicant in Appeal No.12/2015, by order dtd. 29/9/2015 to grant lease to the petitioner herein qua land admeasuring 2/0/0 hectors on the ground that the said area was lying vacant and that Shri Vedulal Suklal Kumbhar's lease was closed and, therefore, the said area could be considered for grant of lease to the petitioner. The said order passed in Appeal No.12/2015 is duly produced at Page-35.

(2.) It is apposite to refer to the findings arrived at in the said order which reads thus, (Pages-36 to 38):

(3.) Inspite of the aforesaid direction, the respondent No.2 by impugned order dtd. 2/2/2016, passed the following order (operative part), which reads thus: