VYAS YOGESHKUMAR KAUSHIKBHAI Vs. BAHADURSINH CHANDANSINH SOLANKI

JUDGEMENT

(1.) When the matter is taken up for hearing, learned advocate Mr. Amit Joshi, has pointed out that the order dtd. 27/6/2022 passed in Special Civil Application No. 5948 of 2021 and allied matter is not complied with. As a result of which, by virtue of order dtd. 29/9/2022, a notice came to be issued by the Co-ordinate Bench of this Court. During the pendency of present proceedings, the State authority has preferred Letters patent Appeal, as a result of which, the directions issued by the learned single judge, have been taken a note of and the Co-ordinate bench while deciding Letters Patent Appeal has issued following directions;

(2.) In view of the aforesaid directions issued by the Division Bench of this Court, learned advocate Mr. Joshi appearing for the appellant, under the instructions, does not press this petition at this stage. Accordingly Misc. Civil Application stands disposed of. Notice discharged.