CHEMABHAI RADTIYABHAI GAMIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. N.K. Majmudar, learned advocate for the petitioners and Mr. Krutik Parikh, learned AGP for respondent Nos.1 and 2.

(2.) It is brought to the notice of this Court by Mr.J.K.Shah, learned Assistant Government Pleader that with regard to the property in question, the petitioner himself has filed a suit being Special Civil Suit No.33 of 2017 pending in the court of learned Principal Civil Judge (S.D.), Vyara.

(3.) In view of the above facts, no reliefs, as prayed for by the petitioner, can be granted. Hence, this petition is disposed of. It is hereby made clear that this Court has not gone into the merits of the case.