RANJITBHAI CHHAGANBHAI OD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Assistant Government Pleader Mr. Tirthraj Pandya waives service of notice of rule on behalf of the respondents.

(2.) The petitioners prayer is for a direction to respondent No.2 -Revisional Authority to hear and decide Revision Application No. RVZ/102012/402 - CHH.1/R359/SURAT.

(3.) The case of the petitioner is that the petitioner was granted lease for excavation of ordinary sand within the riverbed of River Tapi at Survey Nos.91 to 94, Village Timba, Taluka Kamrej, District Surat. The petitioner filed an application for renewal of the said lease, but the Competent Authority and Collector -respondent No.3 rejected the said application by order dated 20.03.2006. Feeling aggrieved, the petitioner preferred an appeal before the Appellate Authority -respondent No.5, which came to be rejected on 01.11.2012. Against the said order of the Appellate Authority, the petitioner has preferred Revision Application being Revision Application No. RVZ/102012/402 -CHH.1/R359/SURAT. under Rule 65(1) of the Gujarat Minor Mineral Concession Rules, 2010, on 29.12.2012.