TARABEN BALDEVBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this petition which is filed under Article 226 of the Constitution of India, the petitioner has challenged the order dated 16.2.2019 as well as the order dated 18.11.2019 passed by the respondent no.2-Collector, whereby the application filed by the petitioner under Section 65 of the Gujarat Land Revenue Code for grant of non-agricultural permission has been rejected/filed.

(2.) Looking to the issue involved in the present petition, learned advocates for both the parties requested that this matter be decided finally at admission stage. Hence, this matter is taken up for final hearing and disposed off finally at admission stage.

(3.) Rule. Learned Assistant Government Pleader Mr.Vyas waives service of notice of rule for respondents.