JESANGBHAI SADHABHAI ZARU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Kirtidev R. Dave for the petitioners and learned Assistant Government Pleader Mr. Aditya Jadeja for the respondent State.

(2.) By this petition under Article 226 of the Constitution of India, the petitioners have prayed for a direction to the respondents to grant permission as prayed for in application dtd. 5/1/2023.

(3.) Brief facts of the case are that petitioner no.1 was the owner of land bearing Old Survey No.60 and New Survey no.200 of Village Bitavladiya of Anjar Taluka in Kachchh District which was sold to petitioner no.2 for non agricultural use. It is the case of the petitioner that the petitioner no.2 was not able to use the land for which it was purchased.