SAPANBHAI MANUBHAI GAJJAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Special Civil Application is filed praying for the following reliefs:-

(2.) Learned senior counsel Mr. Jal Unwala submits that by order dtd. 24/4/2023, the Revision Application No.167 of 2021 alongwith connected Revision Application were adjourned to 6/5/2023. He submits that thereafter there is no further date of listing in the said Revision Application.

(3.) Learned senior counsel submits that the petitioner is a plot holder, who has duly purchased the said plot from the developers whose applications are also pending hearing. He submits that the developers were granted liberty to file applications before the SSRD and by order dtd. 12/4/2023 in Special Civil Application No.6372 of 2023 with Special Civil Application No.6384 of 2023, the SSRD was directed to hear all the applications before proceedings with the merits of the Revision Application No.167 of 2021. The learned senior counsel submits that the petitioner has preferred two applications seeking relief of joining as a party as well as for vacating of the status quo order as passed by the learned SSRD. He submits that an appropriate directions be passed to hear the said application before proceeding with the merits of the Revision Application No.167 of 2021 within stipulated time. Learned senior counsel submits that no further reliefs are pressed in the present Special Civil Application.