ABDULREHMAN MALANGBHAI YAKUBWALA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Learned advocate Mr.MTM Hakim appearing for Respondent Nos.6 to 9 and 11 to 14 states that the respondents, whose alleged illegal construction is sought to be demolished for which prayer is made by the petitioner, have already applied for regularisation of alleged unauthorised construction under the 'Gujarat Regularisation of Unauthorised Development Act, 2022' ['GRUDA', for short].

(3.) In view of aforesaid submission, which has not been disputed by learned advocate Mr.Nanavati appearing for Vadodara Municipal Corporation, present petition is disposed of as an application under GRUDA is pending. Rule is discharged. No order as to costs.