(1.) By way of this petition, the petitioner has challenged the order/communication dtd. 11/1/2023 passed by the District Collector, Kheda rejecting the petitioner's application for converting the land into non agricultural land on the ground that there is no clarity about whether the restrictions under Sec. 43 of the Gujarat Tenancy and Agricultural Land Act, 1948 would be applicable in respect of land in question and whether any premium is required to be levied in respect of such conversion or not.
(2.) Heard learned advocate Mr. Darshan M. Varandani appearing for the petitioner and learned Assistant Government Pleader Mr. Nikunj Kanara appearing for the respondent - State.
(3.) With the consent of learned advocates appearing for the parties, the matter was taken up for final hearing. Hence, RULE. Learned Assistant Government Pleader Mr. Nikunj Kanara waives service of rule on behalf of the respondent - State.