MANYA ASHISH JAGWANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition the petitioners have prayed for the following reliefs :-

(2.) Learned advocate Mr. Kaushal Patel for learned advocate Mr. S.P. Majmudar appearing for the petitioners upon instructions states that the petitioners have already made an application for regularization of alleged unauthorized constructions under GRUDA Act, 2022 as the act itself provides for suspension or abeyance of the impugned order, notice or action on the part of respondents so long as the application for regularization remains pending before the designated authorities and therefore, in view of the fact that as the petitioners have applied for regularization of unauthorized construction under GRUDA Act, 2022 no further orders are required at this stage and the petition is required to be disposed of.

(3.) In view of that so long as the application remains pending before the authority, the impugned order dtd. 10/4/2019 as well as notice dtd. 16/3/2021 shall remain in abeyance.