BHARATBHAI AMRUTLAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr S.P. Majmudar, learned advocate with Mr Kaushal Patel, learned advocate appearing for the petitioners, at the outset, states that the petitioners, do not press the challenge to the orders, both dtd. 17/5/2013 passed by the Deputy Collector, Vadodara in R.T.S. Case nos.58 of 2012 and 59 of 2012.

(2.) It is submitted that the grievance of the petitioners, is against the order dtd. 26/10/2015 as well as order dtd. 1/6/2018 passed by the learned Collector, Vadodara and the learned Secretary, Revenue Department (Appeals), Ahmedabad (hereinafter referred to as the 'learned Secretary').

(3.) It is submitted that during the pendency of the writ petition, certain developments have taken place, as a result whereof, the petition, can be disposed of by passing appropriate orders.