PANKAJ MELABHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Jay R. Shah for the petitioner and learned Assistant Government Pleader Mr. Rohan Shah for the respondent State.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:

(3.) Learned advocate for the petitioner submitted that this Court by order dtd. 18/12/2020 has already disposed of Special Civil Application No.21981/2019 due to which the Collector has kept the proceeding of breach of condition with regard to land admeasuring 1775 sq. mtr. situated at Revenue Survey No.81 paikee, village Kansari, Taluka Khambhat in abeyance. It was further submitted that the petitioner would therefore, approach the Collector for further proceeding of the pending matter initiated for breach of condition.