RAMESHBHAI RAMBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader waives service of rule on behalf of respondents. With the consent of parties, the matter is taken up for final disposal today itself.

(2.) Additional affidavit in support of the petition dated 12.2.2019 filed by the petitioner is taken on record. No affidavit-in- reply has been filed on behalf of the respondents.

(3.) By way of the present petition, the petitioner has prayed to quash and set aside the communication dated 8.5.2017 issued by the Collector, Ahmedabad by which N.A. Permission came to be rejected that was applied by the petitioner under Section 65 of the Gujarat Land Revenue Code. The petitioner also seeks to challenge the order dated 28.12.2017 passed by learned Secretary, Revenue Department (Appeals) in Revision Application No.42 of 2017 and prayed for a direction to the Collector to grant N.A. Permission in favour of the petitioner in respect of land in question.