VINAYAK STONE QUARRIES Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.Chhaya, upon instructions, has submitted that the petitioner is ready and willing to avail the benefit of the Scheme promulgated by the State Government Mines and Minerals Department on 9/6/2022. He has submitted that the petitioner will be paying the amount as per the calculation made in the scheme however, he has submitted that the order dtd. 23/12/2014 staying the impugned order dtd. 20/12/2013 and 3/12/2014 may be extended till the decision is taken under the scheme.

(2.) Learned AGP has submitted that one of the conditions of the scheme dtd. 9/6/2022, more particularly condition No.5 provides that the petitioners or applicants have to withdraw their appeal / revision / Court case and have to accordingly file undertaking.

(3.) Learned advocate Mr.Chhaya requests for withdrawal of the writ petition at this stage.