DEVSHANKARBHAI NARANJIBHAI PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Jani learned advocate for petitioner, Ms. Mandavia, learned advocate for respondent no.2 and Mr. Mehta, learned AGP for respondent no.1.

(2.) In present petition, the petitioner has prayed, inter alia, that: "9(A) YOUR LORDSHIPS may be pleased to issue a writ of mandamus or certiorari or a writ in the nature of mandamus or certiorari any other appropriate writ, order or direction by quashing and setting aside the order dated 28.10.2015 passed by DDO Surat of granting permission for nonagriculture use u/s. 65 of the GLRC, in favour of respondent no.5."

(3.) So far as factual background is concerned, the petitioner has averred and stated in the petition that: