STATE OF GUJARAT Vs. BABUBHAI RAMNARAYAN ACHARYA

JUDGEMENT

(1.) Present appeal came to be filed at the instance of the State of Gujarat against the order dtd. 10/4/2017 passed in captioned writ petition, by which, learned Single Judge has granted relief in favour of the respondents herein - original petitioners and stayed the order dtd. 10/3/2017 passed by City Deputy Collector (West) in RTS/Appeal/Case No. 180/16., by which, various entries mutated in the revenue record came to be canceled.

(2.) By an order dtd. 12/4/2017, the Division Bench of this Court stayed the execution, operation and implementation of the order dtd. 10/4/2017 passed by learned Single Judge. The said decision was challenged by the respondents herein - original petitioners before the Hon'ble Apex Court by way of filing Special Leave to Appeal (C) No. 12962 of 2017.

(3.) The Registry has placed a note dtd. 14/3/2023 along with an order dtd. 20/2/2023 passed by the Hon'ble Apex Court in Special Leave to Appeal (C) No. 12962 of 2017 and has submitted that appropriate order may be passed.