NURMAMADBHAI AAMADBHAI DODHIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Issue RULE, returnable forthwith. Ms. Jyoti Bhatt, learned Assistant Government Pleader waives service of notice of Rule for and on behalf of the respondent - State.

(2.) By way of the present petition, the petitioner herein has prayed for a direction to quash and set aside the impugned decision / communication dtd. 13/7/2022 issued by the Collector, Rajkot i.e. respondent no.2 herein duly annexed at Annexure-R and the impugned decision / communication dtd. 12/8/2022 of the respondent No.2 - Collector, Rajkot duly annexed at Annexure-T and further directed the respondent No.2 - Collector to issue No Objection Certificate for setting up CNG Filling Station at the land in question.

(3.) Brief facts leading to the filing of the present petition read thus: