ISHWARBHAI CHHANABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present petition is notified along with Civil Application No.7995 of 2011. THE present Special Civil Application is filed praying for implementation of the award which stood confirmed right upto the Hon'ble the Apex Court. Now that by affidavit filed in Civil Application No.7995 of 2011, the Chief Officer of Pardi Municipality has brought an amicable settlement to the matter and the matter stands settled in terms of the contents of para 3 of the said affidavit, the present Special Civil Application is required to be partly allowed. THE award and order dated 22.04.1999 in Reference (LCVD) No.14 of 1995 is modified to the aforesaid extent. This petition is disposed of accordingly. Rule is made absolute to the aforesaid extent.