Ramabhai @ Alabhai Badhubhai Chhelana vs State Of Gujarat on 27 August, 2020

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Gujarat High Court

Ramabhai @ Alabhai Badhubhai Chhelana vs State Of Gujarat on 27 August, 2020

Bench: G.R.Udhwani

          C/SCA/10027/2020                                             ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 10027 of 2020

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              RAMABHAI @ ALABHAI BADHUBHAI CHHELANA
                              Versus
                        STATE OF GUJARAT
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Appearance:
MR ASIT B JOSHI(2567) for the Petitioner(s) No. 1
MR HM PRACHCHHAK(1076) for the Petitioner(s) No. 1
for the Respondent(s) No. 2,3,4
MS NIDHI VYAS, AGP ADVANCE COPY SERVED TO GOVERNMENT
PLEADER/PP(99) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE G.R.UDHWANI

                                 Date : 27/08/2020

                                   ORAL ORDER

The following main prayers have been made in this petition.

'14(A) YOUR LORDSHIPS be pleased to issue appropriate writ, order or direction, upon respondent No.3 authority to issue a Letter of Intent (LOI) and consequently execute the mining lease agreement in favour of the petitioner in respect of land bearing sy No. 1283/p (new Sy No. 2211) admeasuring 1H- 00 Are- 00 Sq. mtr. situated at Village : Oddar, Tal & Dist : Porbandar in compliance of the order dtd. 29.08.2016 passed by the Revisional Authorities / State Government, in Revision Application No. R-220/Porbandar/ Appeal, within such stipulated time as may be deem fit by this Hon'ble Court in the interest of justice & equity.

(B) YOUR LORDSHIPS be pleased to direct the respondent No.3 to pass an appropriate order for issuance of Letter of Intent (LOI) in favour of the petitioner in respect of land bearing sy No. 1283/p (new Sy No. 2211) admeasuring 1H- 00 Are- 00 Sq. mtr. situated at Village : Oddar, Tal & Dist : Porbandar in compliance of the order dtd. 29.08.2016 passed by the Revisional Authorities / State Government, in Revision Application No. R-220/Porbandar/ Appeal, pending admission, hearing and final disposal of the present petition;

Learned counsel for the petitioner submitted that the petitioner would be Page 1 of 2 Downloaded on : Fri Aug 28 02:42:56 IST 2020 C/SCA/10027/2020 ORDER satisfied if the direction similar to the one issued in SCA No. 9950 of 2020 are issued in this petition also.

Upon consideration of the rival submissions, there does not appear to be any objection against passing the order similar to the said petition. Accordingly the respondent No.3 is directed to decide the case of the petitioner pending with it within a period of eight weeks.

With the aforesaid direction, the petition is disposed of with no order as to costs.

(G.R.UDHWANI, J) PARESH SOMPURA/ SONGARA/SYED Page 2 of 2 Downloaded on : Fri Aug 28 02:42:56 IST 2020

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