DEVRAJ SUKHDEV PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the outset, learned advocate Mr.Kausal Pandya for the respondent Nos.2 and 3 submitted that 165 slum dwellers have approached this Court by way of Writ Petition (PIL) No.48 of 2023, ventilating the same grievance as that of the present petition. Mr. Pandya further submitted that the Hon'ble Division Bench of this Court by way of an order dtd. 1/5/2023 issued directions in para 3, which can be quoted as under :

(2.) The order passed by the Hon'ble Division Bench of this Court in Writ Petition (PIL) No.48 of 2023 is produced on record.

(3.) Learned advocate Mr.Kausal Pandya for the Corporation, therefore, submitted that the present petition can be disposed of on the same line, to which the learned advocate Mr.Shrimali for the petitioners has no objection.