JAYANTIBHAI RAJABHAI SORATHIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP Mr. K.M. Antani waives service of notice of rule for respondents.

(2.) This petition is filed under Article 226 of the Constitution of India, in which, the petitioner has prayed that the order dated 30.07.2011 passed by the respondent - Collector as well as the order dated 06.01.2016 passed by the respondent - SSRD be quashed and set aside.

(3.) Heard learned advocate, Mr. D.K. Puj appearing for the petitioner and learned AGP Mr. K.M. Antani for the respondents.