CHAIRMAN/SECRETARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner has preferred the petition challenging the legality and validity of the order dated 21.3.1997 (Annexure "A") passed by the State Government in revisional jurisdiction, whereby the N.A. permission has been cancelled, which was granted by the Taluka Development Officer.

(2.) HEARD Mr.Bhalja, learned Counsel for the petitioner, Mr.Chhaya, learned AGP for the State Authorities and Mr.Ramakrishnan with Mrs.Acharya, learned Counsel for Respondent No.7. The Other private respondents have chosen not to appear. With the consent of the learned Counsel, the matter is finally heard today.

(3.) THIS Court, on 20.2.2007, had passed the following order: -