STATE OF GUJARAT Vs. CLOTH TRADERS PRIVATE LIMITED

JUDGEMENT

(1.) Rule. Notice of rule is waived by Mr.M.R.Mengde, the learned Assistant Government Pleader representing the original respondents.

(2.) Heard Mr.P.M.Bhatt, the learned counsel appearing for the original petitioner/opponent in the appeal and the applicant herein, and Mr.M.R.Mengde, the learned Assistant Government Pleader appearing for the original respondents/appellants in the appeal and the opponents herein.

(3.) By means of instant application, the applicant prays that Letters Patent Appeal may be dismissed as abated in view of the provisions contained in Section 4 of the Urban Land (Ceiling and Regulation) Repeal Act, 1999, hereinafter called "the Act".