JITENDRAKUMAR SHANTILAL SHETH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Chayya, learned AGP waives service of rule for respondent Nos. 1 & 3 and Mr. Barot for respondent No.2. With consent of the learned advocates appearing for both the sides, the matter is finally heard.

(2.) The petitioner has preferred the petition for challenging the order passed by the State Government dated 07.06.2005, whereby the non-agricultural permission granted in favour of the petitioner is set aside.

(3.) Heard Mr. Rana, learned counsel appearing for the petitioner, Mr. Chayya, learned AGP for the State Authorities and Mr. Barot for the District Panchayat.