LALITABEN CHHAGANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioners have prayed for following reliefs : -

(2.) At the time when the hearing is taken place, the only submission which has been made by the learned advocate Mr. Bharda for the petitioners is that while taking decision, atleast the objections which have been placed and raised by the petitioners may be considered by the competent authority, rest of the things will have to be taken care by the appropriate authority designated by the State Government. At this stage, the learned AGP Mr. Mehta appearing on behalf of the State authority has produced on record a communication dtd. 7/10/2021 written by Deputy Secretary, Urban Development and Urban Housing Department, written to the office of the Government Pleader and indicated the decision which has been taken of considering the representation dtd. 26/7/2007. The said communication is taken on record.

(3.) In that view of the matter, no further orders are required to be passed in the present proceedings. Accordingly, the present petition stands disposed of.