Gujarat High Court
Vijaybhai Vithalbhai Vasoya vs State Of Gujarat & 2 on 19 February, 2016
Author: R.M.Chhaya
Bench: R.M.Chhaya
C/SCA/2713/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 2713 of 2016
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VIJAYBHAI VITHALBHAI VASOYA....Petitioner(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
MR RAJESH M CHAUHAN, ADVOCATE for the Petitioner(s) No. 1
MS VRUNDA SHAH, for the Respondent(s) on advance copy
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CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA
Date : 19/02/2016
ORAL ORDER
1. Heard Mr.R.M.Chauhan, learned counsel for the petitioner and Ms.Vrunda Shah, learned Assistant Government Pleader for the respondents on advance copy.
2. RULE. Learned AGP for the respondent authorities waives service. Considering the issue involved in the petition and with consent of the parties, the matter is taken up for final hearing forthwith.
3. By way of this petition, the petitioner has prayed for consideration of the application dated 05.07.2012 filed by the petitioner under the provisions of the Gujarat Minor Mineral Concession Rules, 2010 for quarry lease for black trap for a period of 10 years from the Government Waste land being Revenue Survey No.88/Paiki-1, Harshadpur, Jamnagar, before respondent No.2.
4. Considering the same, the respondent authorities, more particularly respondent No.2-Office of the Geologist, Page 1 of 2 HC-NIC Page 1 of 2 Created On Sun Feb 21 03:09:51 IST 2016 C/SCA/2713/2016 ORDER Jamnagar, before whom such application is filed by the petitioner, shall consider the same, as expeditiously as possible, preferably within a period of three months from the date of receipt of this order in accordance with law.
With these observations and directions, the petition stands disposed of. Rule is made absolute to the aforesaid extent. It is clarified that this Court has not examined the matter on merits and has not expressed any opinion on merits.
Direct Service is permitted.
(R.M.CHHAYA, J.) Suchit Page 2 of 2 HC-NIC Page 2 of 2 Created On Sun Feb 21 03:09:51 IST 2016