SUBHASH YASHVANTSINH AHLUWALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for the following reliefs :-

(2.) Learned advocate Mr. S.P. Majmudar appearing for the petitioner states that pursuant to the aforesaid impugned notice, the petitioner has already applied for regularization of alleged unauthorized construction under GRUDA Act, 2022. Learned advocate Mr. S.P. Majmudar also states that as per the in build mechanism of the Act itself, once an application is made for regularization any action, order or notice would remain suspended till its considered by the Designated Authority. He further states upon instructions that the petitioner wants to make a detailed representation to the respondent authority for redressal of his grievance pointing out the aforesaid facts and states that authority may be directed to consider and decide the representation of the petitioner within some timeframed that the Court may prescribe.

(3.) Learned advocate Mr. Deep D. Vyas appearing for the Ahmedabad Municipal Corporation draws attention of this Court that the application under GRUDA Act, 2022 is misconceived and misplaced as the cutoff date given under GRUDA Act is 23/9/2022 and admittedly, the impugned notice as well as application under GRUDA Act, 2022 is made thereafter.