PATEL BABUBHAI BHALABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The matter was listed before this Court on 08.01.2020 and at the request of learned AGP, the same was adjourned to 10.01.2020 because learned advocate appearing for the petitioner was not present.

(2.) Record indicates that vide order dated 23.09.2019, this Court passed the following order:

(3.) Thereafter, by a Note dated 14.10.2019, Mr.A.V.Bhavsar, learned counsel for the petitioner has informed the Registry that, the petitioner has informed him that he wants to compromise with the respondent authority and has, therefore, declared that he is not an advocate in this matter. The matter is pending since the year 2006, wherein the petitioner has prayed for the following main reliefs: