SHIV CORPORATION Vs. A K SHARMA

JUDGEMENT

(1.) HEARD Mr. Apurva Kapadia, learned advocate for the petitioner and Ms. Nisha Thakore, learned AGP for the respondent.

(2.) MR. Kapadia, learned advocate for the petitioner states that the prayers prayed for originally in the present petition does not survive. Only prayer 20(aa) is pressed.

(3.) MR. Kapadia, however, submitted that the in view of the fact that Gujarat Regularization of Unauthorized Development Act, 2001 has come into force, the petitioner would prefer to file an application as contemplated under the said Act. Mr. Kapadia further submitted that the petitioner shall also file proper application for conversion of the land for the use of non-agricultural purpose i.e. for commercial purpose. Mr. Kapadia, therefore, submitted that as such the petition does not survive.