KHUMANSANG HATHIBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, following relief is prayed for.

(2.) Learned advocate Mr.Viral Shah for the petitioner draws attention that the order passed by the Mamlatdar was further carried by way of Revision Application before the Deputy Collector who confirmed the order passed by the Mamlatdar and ultimately the order passed by the Deputy Collector is subject matter of Special Civil Application No.7049 of 2018 which is pending before this Court.

(3.) Since the order passed by the Mamlatdar dtd. 30/3/2017 in Mamlatdar Court Case No.12 of 2015 which is confirmed by the Deputy Collector is subject matter of challenge before this Court in Special Civil Application No.7049 of 2018, the present petition would not survive and hence accordingly the same is not pressed by learned advocate Mr.Viral Shah for the petitioner.