ASHISH JAYANTIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India, in which, the petitioner has prayed for following reliefs, "(A) YOUR LORDSHIPS may be pleased to Issue a Writ of Mandamus or any other Writ, or directions or order holding that the permission under Section 65 of the Bombay (Gujarat) Land Revenue Code, in absence of any decision communicated to the petitioner within 90 days from the date of application dated 04.01.2014 , is deemed to be granted for all purposes and further be pleased to direct the respondent authorities to consider and treat the land in question as NA land for all purposes.

(2.) Heard learned advocate, Mr. H.P. Baxi for the petitioner, learned AGP Mr. K.M. Antani for the respondent nos.1, 3, 4 and 5 and learned advocate, Mr. H.S. Munshaw for the respondent no.2.

(3.) The facts of the case giving rise to filing of the present petition are as under,