A N GULIWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Government Pleader, is right in his submission that in view of the repeal of the Act the appellant would not be required to have permission under the Act for sale of the property." (Para 4)

(2.) the State of Gujarat after a lapse of interminable period of fourteen years.

(3.) Mr.M.R.Mengde, learned Assisistant Government Pleader appearing for the respondents, points out that the Act has been repealed and, as a consequence thereof, no permission would be required for sale of the property by the appellant notwithstanding the impugned order of the State of Gujarat setting aside the permission granted by the competent authority for sale of the property.