SAURASHTRA CHEMICALS LTD Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) LEARNED advocate for the petitioner has proposed a draft amendment and sought permission to amend the petition. Permission granted to amend the petition. The petition is taken up for final hearing and disposal today in light of the view that the Court is inclined to adopt after hearing the learned counsel appearing for the parties.

(2.) RULE. Learned advocates appearing for respective respondents are directed to waive service of rule.

(3.) THE brief facts are that the petitioner-Company applied for permission to put up construction as per applications moved on 28. 02. 2008 and 12. 03. 2008. On 18. 10. 2008 the respondent-Nagarpalika appears to have granted the permission as prayed for. On 06. 11. 2008 Chief Officer of respondent-Nagarpalika intimated that the permission granted on 18. 10. 2008 has been suspended till further orders.