MAHARAJA SAYAJIRAO UNIVERSITY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present appeals, under clause 15 of Letters Patent, the present appellants - two of the original respondents have challenged the CAV judgement and order dtd. 31/1/2020 passed by the learned Single Judge by which the original writ petition filed at the instance of private respondent came to be allowed holding that reservation of the lands in question have lapsed.

(2.) The appeals came to be admitted by this court on 22/3/2022 and was fixed for hearing from time to time.

(3.) Today when the matters were taken up for hearing, learned AGP Ms. Shruti Pathak has placed on record a notification dtd. 28/2/2023 bearing No. GH/V/39 OF 2023/TPS-122022-3189-L issued by the Urban Development And Urban Housing Department and submitted that the lands in question are now dereserved from the earlier Development Plan and redesignated for "Residential Zone - I (R-1)" under Sec. 12(2)(a) of the Gujarat Town Planning and Urban Development Act, 1976. The said notification is taken on record.