ANILBHAI LILABHAI DANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The writ-applicant herein has prayed for direction that the respondent No.1 may decide the Review Application No.REVIEW-275/102021/R-48/Amreli/Appeal which is duly produced at Annexure-C to this writ-application.

(2.) Mr. R. K. Mansuri, the learned advocate appearing for the writ-applicant submitted that the writ-applicant herein has approached this Court in view of the fact that the writ- applicant herein had preferred an application seeking quarry lease at Sambharda, Taluka : Amreli, District : Amreli on 12/1/2009 for sand mineral at Shetrunj River for the area admeasuring 4/90/0 Sq.Mtrs. The lease came to be granted for a period of 10 years in favour of the writ-applicant herein on 1/9/2011, however the same came to be revoked by order dtd. 11/9/2012.

(3.) Mr. Niraj Sharma, the learned AGP appearing for the respondent No.1 - State fairly submitted that the decision would be taken as expeditiously as possible in the said review application filed by the respondent No.3 within a period of eight weeks from the date of receipt of this order.