BHARATBHAI POPATLAL BHUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) While issuing notice on 30th April,2018 for final disposal, the Court noticed the controversy in the following observations.

(2.) Having further heard learned advocates for the parties, there is no escape from the aspect that this Court while passing order dated 26th December, 2017 in earlier Special Civil Application No.252 of 2016 virtually ruled to require the authorities to grant the renewal of lease.

(3.) In this view, the impugned notice could be characterised as exhibiting a deplorable defiant stand audaciously taken by the Collector. Learned senior advocate would term it as contumacious, if contemptuous.