DHANSUKHBHAI PRABHUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr.Chhaya, learned AGP waives service of notice of Rule on behalf of the State Authorities. With the consent of the learned Counsel for both the sides, the matter is taken up for final hearing today.

(2.) THE petitioner has preferred the petition for challenging the Notice Annexure "A" dated 18.12.2006 issued by the Collector based on the circular dated 7.10.2005 of the State Government.

(3.) HEARD Mr.Trivedi, learned Counsel for the petitioner and Mr.Chhaya, learned AGP for the State Authorities. It may be recorded on 2.2.2007, this Court had passed the following order: