NARANDAS MULJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) IN light of the statement made by learned Assistant Government Pleader appearing for respondent authorities the petition is taken up for final hearing and disposal today. Rule. Learned Assistant Government Pleader is directed to waive service on behalf of respondents.

(2.) THE grievance ventilated by the petitioner is that the petitioner made an application for conversion of the use of the land in question which was granted for industrial purpose to residential purpose, without issuing any show-cause notice to the petitioner respondent authorities have passed the impugned orders dated 05/05/2009 in Revision Application No. MVV/gmn/prb/91/2008 and order dated 26/11/2008 made by Collector, Porbandar.

(3.) TODAY during course of hearing learned Assistant Government Pleader states, under instructions, that the record does not reveal issuance of any show-cause notice in relation to the impugned orders made by the Collector and the revisional authority.