Rajesh Balia, J. - (1.) WE have heard learned Counsel for the appellant.
(2.) THIS appeal is directed against the judgment of the learned Single Judge dated 12.09.2006. The land in question belongs to the petitioner appellant. By order dated 25.08.2003, 453.75 (454 sq. meters) of the land was converted for nonagricultural use. This was done after securing the land from the petitioner as Khatedar of the land and was allotted by the impugned order Annexure -4 where by petitioner has set up a Restaurant for which he has moved an application for permission before the competent authority in Form "A".
(3.) PENDING application for grant of license by Annexure -6, the petitioner was required to close the Restaurant within 24 hours failing which the petitioner was cautioned that the Restaurant would be removed, if that is not voluntarily closed. This led to filing of the writ petition for quashing of the order Annexure -6 and restraining the respondents from interfering with the peaceful possession of the land in question and also to issue Mandamus to the competent authority for deciding his application for grant of license for setting up a Restaurant on the land in question.;