JAYANTIBHAI NANJIBHAI SABHAYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner has challenged the order dtd. 1/2/2019 passed by the Town Planner and Urban Development Department.

(2.) When the matter was called out, learned AGP Ms. Dharitri Pancholi appearing for the respondent - State has tendered a communication in original signed by Chairman and Secretary (Housing), Urban Housing Department as well as member Secretary and Chief Town Planner. Learned AGP Ms. Pancholi places on record the communication, states that considering the peculiar facts and circumstances, by way of communication dtd. 23/3/2023, the authority has decided. The original communication is taken on record.

(3.) The aforesaid communication dtd. 23/3/2023 indicates that the authority has recalled the impugned order dtd. 1/2/2019 with a view to give the petitioner a fresh opportunity of hearing and after hearing the parties, the fresh order will be passed.