PRABHATSANG DEVUBHA JADEJA Vs. JAMNAGAR DISTRICT PANCHAYAT

JUDGEMENT

(1.) These writ petitions involving common question of law and fact are proposed to be disposed of by common Judgment.

(2.) The factual controversy in these petitions is very much limited. In writ petition No.2720 of 1999 the petitioner moved an application to the Taluka Development Officer, Jamnagar on 10.3.1998 for grant of Non-Agricultural Permission of the land in dispute under Section 65 of the Bombay Land Revenue Code, which was rejected on 13.5.1999 (Annexure : B). In other petitions also Applications of those petitioners for grant of N.A. permission were rejected by identical orders though on different dates.

(3.) Learned Counsel Shri A.J.Patel for the petitioners and Ms.Harsha Devani, learned A.G.P. were heard. Counter Affidavit as well as Affidavit and other Annexures were examined.