PREMILABEN NANJIBHAI PATEL Vs. PALANPUR NAGARPALIKA

JUDGEMENT

(1.) Learned advocate Mr. Kaushal Patel for learned advocate Mr. S.P. Majmudar appearing for the petitioner upon instructions makes a statement that the petitioner has already applied for regularization of its alleged unauthorized construction under GRUDA Act, 2022. As per the inbuilt mechanism of the Act, the petitioner would remained protected so long as the application for regularization made by the petitioner under GRUDA Act, 2022 remains pending before the Designated Authority and therefore, at this stage, the Court may pass appropriate order in view of his application under GRUDA Act, 2022.

(2.) Learned advocate Mr. Pratik Jasani upon instructions states that he also does not want to press the application for being joined as party in this petition as the petitioner has already made an application for regularization before the Designated Authority under GRUDA Act, 2022. However, he states that he may be permitted to raise objections before the authority.

(3.) Learned advocate Mr. Kaushal Patel questioned the locus of Mr. Jitendrakumar Dhulaji Thakore and states that he is a stranger and does not have any locus to raise any objection against regularization.