CHEMICALS INDIA PRIVATE LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner has challenged the order dtd. 29/6/2023 as well as order dtd. 21/7/2023 whereby the petitioner's application seeking permission for converting the land into industrial purpose under Sec. 65B was rejected.

(2.) By consent of learned advocates appearing for the parties, the matter was taken up for final hearing. Hence, RULE. Learned Assistant Government Pleader Ms. Krushita Dave waives service of rule on behalf of the respondent - State.

(3.) Heard learned advocate Mr. Aadit R. Sanjanwala appearing for the petitioner and learned Assistant Government Pleader Ms. Krushita Dave appearing for the respondent - State.