KISHANBHAI BHOLRAM RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for the following reliefs:-

(2.) At the outset, learned advocate Mr. M. M. Beg appearing for the respondent no. 5 and learned advocate Mr. Maulik Nanavati appearing for the respondent no. 2 - Vadodara Municipal Corporation state that the respondent no. 5 has made an application for regularization of alleged unauthorized construction as per the provisions of the GRUDA Act, 2022 and therefore, this petition may be disposed of. In view of inbuilt mechanism of the Act that as long as the application for regularization remains pending before the Designated Authority, any of the action, order or notice issued by the authority would remain suspended till the application is decided. Hence, the petition may be disposed of.

(3.) Learned advocate Mr. Bhavik R. Samani appearing for the petitioner states that the petitioner has raised the objections against the aforesaid unauthorized construction and therefore, authority may be directed to consider his objections as well while considering the application under the GRUDA Act, 2022.