SURESHKUMAR CHOTUBHAI SALAR Vs. STATE OF GUJARAT &ORS.

JUDGEMENT

(1.) Both the above petitions involve similar facts and identical issue. They were heard together and are being disposed of by this common order.

(2.) In Special Civil Application No.7124 of 2016, the challenge is directed against order dated 15th Jan., 2016 whereby the third respondent-the Revisional Authority dismissed the Revision Application R-256. The said was revision under Rule 65 of the Gujarat Minor Mineral Rules, 2010 which arose out of and was directed against order dated 13th March, 2011 by the Collector, Bharuch. The second petition being Special Civil Application No.7125 of 2016 was also in Revision Application No.R-235 dismissing the same and upholding the order of the Collector, Bharuch.

(3.) The facts in both the case go parallel. The respective petitioners in two petitions had applied for grant of quarry lease for excavation of mineral sand. The petitioner of the first petition applied for lease in respect of land survey No.176 admeasuring 10 Acres in the riverbed of Narmada at Village Pora, Taluka Jhagadia, Bharuch. The second petitioner of the other petition applied for the same purpose in respect of land bearing survey No.159 at same village. The applications dated 07th July, 2011 in both the cases came to be rejected by the Collector. They were rejected on similar grounds and considerations.