LALITBHAI NATHALAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.D.K.Puj for the petitioners, learned senior advocate Mr.S.I.Nanavati with learned advocate Mr.Ankit Shah for private respondent nos.4 to 6 and learned Assistant Government Pleader Mr.Ayan Patel for the respondent State.

(2.) It is jointly submitted by learned advocate Mr.D.K.Puj for the petitioner and learned senior advocate Mr.S.I.Nanavati with learned advocate Mr.Ankit Shah for private respondent nos.4 to 6 that as far as Type-B building is concerned consisting of 10 shops out of which 08 persons have preferred petition and 08 persons are before this Court, issue in respect of parking has already been amicably settled between the petitioners and the respondent nos.4 to 6. The settlement deed regarding the settlement arrived at between the petitioners and the respondent nos.4 to 6 on 8/2/2022 is placed on record. The same is taken on record.

(3.) Accordingly in view of the aforesaid settlement arrived at between the petitioner and private respondent nos.4 to 6, learned advocate Mr.Puj and learned senior advocate Mr.Nanavati state that respondent nos.4 to 6 shall jointly submit revised plan in view of the settlement before Mehsana Municipality and once the revised plan are submitted for approval to the Mehsana Municipality, the Mehsana Municipality may take decision as early as possible in accordance with law but keeping in mind the settlement arrived at between the petitioner and private respondent nos.4 to 6 as the issue between the parties was related to deficiency in the parking space due to which the petitions were necessitated.