SUKHIBEN LALLUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr Krunal Pandya, learned Assistant Government Pleader waives service of Rule for the respondents. At the request of the learned advocates for the parties, the matter is taken up for final hearing today.

(2.) THE petitioner had applied to respondent to permit her to change the place of business from village Hajira to village Puna. She, therefore, made necessary application for the same. Her request was not accepted by the District Civil Supplies Officer and that decision was communicated to the concerned Mamlatdar on 8.2.2007. On the basis of the said order, the Mamlatdar vide his communication dated 17.3.2007 intimated the petitioner that it was not possible to accept her request. Hence, this petition.

(3.) I have heard Mr Prajapati for the petitioner and Mr Pandya, learned Assistant Government Pleader for the respondents. It is submitted by Mr Prajapati that in similar circumstances this Court had quashed the impugned order and had directed the concerned authority to reconsider the request. According to him, the impugned decision has been taken unilaterally. The record of the petition shows that no hearing has been granted to the petitioner. It also appears that no reasons have been assigned why the petitioner's request cannot be accepted.