CHANDUBHAI SHIVABHAI 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 that the order dated 25.06.2019 passed by the respondent - Collector be quashed and set aside and thereby direction be issued to the respondent - Collector to allow application preferred by the present petitioner for granting permission under Section 65 of the Gujarat Land Revenue Code ("Revenue Code" for short).

(2.) Heard learned advocate, Mr. Vimal Purohit for the petitioner and learned AGP Mr. Hardik Soni for the respondents.

(3.) The brief facts of the present case are as under,