DAFDA PUJABHAI HAMIRBHAI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard Mr. Shakeel A. Qureshi, learned advocate for the petitioner and Mr. Shirish Gohil, learned AGP for the respondents.

(2.) Considering the short issue involved in the petition and with the consent of the learned advocates appearing for the respective parties, the petition is taken up for final disposal forthwith.

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioner has challenged the order passed by the District Collector, Kutch as well as the order dated 21.12.2015 passed by the Secretary, Revenue Department (Appeals) in Revision Application no.MVV/JMN/Kutch/25/2009, whereby the application dated 30.8.2008 filed by the petitioner for allotment of land for industrial purpose has been declined.