BHAVNABEN DHANABHAI BORKHATARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms.Shruti Pathak, learned Assistant Government Pleader, waives service of notice of Rule for the respondents.

(2.) This petition is filed under Article 226 of the Constitution of India, in which, the petitioner has prayed that respondent No.4 be directed to take decision and comply with the order dated 02.04.2016 passed by respondent No.2 in Revision Application and thereby direction be issued to respondent No.4 to renew the quarry lease as directed by respondent No.2. It is required to be noted that during the pendency of the present petition, respondent No.4 has passed an order on 20.11.2018, by which, the request of the petitioner for renewal of the quarry lease is rejected. The petitioner has, therefore, by way of the amendment, challenged the order dated 20.11.2018 passed by respondent No.4.

(3.) Heard learned advocate Mr.S.M. Kikani for Mr.Premal S. Rachh appearing for the petitioner and learned Assistant Government Pleader Ms.Shruti Pathak for the respondents.