GURUKRUPA ENTERPRISE Vs. STATE OF GUJARAT & 4

JUDGEMENT

(1.) Heard learned advocate for the petitioner.

(2.) RULE. Mr.Manan Mehta, learned Assistant Government Pleader, appears on advance copy and waives service on behalf of the respondent authorities. With consent of the parties the matter is taken up for final disposal forthwith.

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for an appropriate writ, order or direction directing the respondent authorities to continue online royalty passes/virtual account of the petitioner with respect to lease in question and has also prayed for quashing and setting aside order dated 06.08.2015 passed by respondentDistrict Collector, Jamnagar.