RAMESHBHAI CHHAGANBHAI DOBARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of the learned Counsel appearing for both the sides, when the Civil Application is taken up for hearing, the main Special Civil Application itself is finally heard.

(2.) The short facts of the case are that the petitioner was granted lease. The show-cause notice was given by the District Collector on 25.3.1999 for the irregularities and breaches of the conditions of the lease. It appears that thereafter the petitioner submitted the reply and the District Collector ultimately on 6.5.1999 passed the order, whereby the lease is terminated. It appears that the petitioner carried the matter further before the State Government and the State Government ultimately vide order dated 17.12.2005 dismissed the revision. It is under these circumstances, the petitioner has approached this Court by preferring the present petition.

(3.) Heard Mr.Pandya, learned Counsel appearing for the petitioner and Mr.Mengdey, learned AGP for the State Authorities.