MUKESHBHAI MERAMBHAI DANGAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment dtd. 15/6/2023 is placed on record. The same is taken on record. Amendment to be carried out within a period of one week.

(2.) By way of present petition, the petitioner herein has prayed to direct the respondent No.1- Respondent Authority to decide the Revision Application No. RVZ/102016/1023/R-304/ Junagadh as early as possible within four weeks, in the interest of justice.

(3.) Mr. Mansuri, learned advocate appearing for the petitioner submitted that the petitioner herein applied for renewal of quarry lease. The petitioner herein was granted quarry lease for sand mineral at river bed of Bhadar Mouje Vadasada, Taluka: Manavadar, District: Junagadh for the period of 3 years. The petitioner herein had applied for renewal from time to time. The said revisional application came to be filed on 3/9/2014. The said revisional application seeking renewal of quarry lease came to be rejected by the Collector, Junagadh i.e. respondent No.2 herein on 20/6/2015. The petitioner herein preferred revision application before the respondent No.1 being No. GMMCR/102015/RVJ/1016/R- 291-A/ Junagadh/ Appeal, which came to be allowed on 1/8/2016 whereby by virtue of the said order, the order passed by the Collector, Junagadh came to be quashed and revision application came to be allowed permitting the petitioner herein, renewal of lease for the period of 3 years. Though the revisional authority has allowed the revision application, the Collector, Junagadh by order dtd. 27/10/2016 rejected the renewal application, and therefore, the petitioner has preferred Revision Application before the respondent No.1. The said application being No. RVZ/102016/1023/R-304/ Junagadh is pending before the competent authority and the same is not decided.