CHAMPAKLAL MANUBHAI SOPARIWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) xxx xxx xxx.

(2.) xxx xxx xxx.

(3.) It appears that the order at Annexure-C to each petition came to the notice of the concerned officer of respondent No. 1. He appears to have found it not according to law. Its suo motu revision under Section 211 of the Code was contemplated. Thereupon, a show-cause notice came to be issued for the purpose some time in April 1986 to the original owners calling upon them to show cause why the order granting the N.A. permission at Annexure-C to each petition should not be revised. Thereafter, by the order passed by and on behalf of respondent No. 1 some time between March and June 1987, the order at Annexure-C to each petition was revised and set aside. Its copy is at Annexure-D to each petition. That aggrieved the petitioners in each case. They have thereupon approached this Court by means of their respective petition Under Article 227 of the Constitution of India for questioning its Correctness: