KIRITKUMAR BABULAL SANGHVI Vs. GAURAVBHAI CHANDRAKANT RUPARELIA

JUDGEMENT

(1.) Learned advocate Mr. Ashish H. Shah appearing for the respondent No.1 makes a statement that the petition was preferred against the alleged unauthorized construction by the private respondent being carried out by the petitioners. However, during the pendency of this petition, the petitioner himself has demolished the premises in question and therefore, this petition would not survive.

(2.) Accordingly based upon statement of learned advocate Mr. Ashish Shah, learned advocate Mr. Bhavyaraj Gohil for learned advocate Mr. A.J. Yagnik does not press the present petition.

(3.) Hence, the present petition stands disposed of not pressed.