JERUBEN MANEKSHA CONTRACTOR Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Today, learned advocate Ms.Manvi Damle for learned advocate Mr.Maulik Nanavati places on record an affidavit filed by Mr.Jitesh Ramanlal Trivedi, Town Development Officer & Head of the Department, Land and Estate, Vadodara Municipal Corporation dtd. 27/1/2023. In para 7 of the affidavit dtd. 27/1/2023, it is stated as under:

(3.) In view of the fact that the Corporation has specifically stated that the Corporation does not intent to act on the notice dtd. 1/2/2017 and does not intend to acquire and thereafter take possession of any of the private land falling in road line as per the revised town plan, at this stage, learned advocate Mr.S.P.Majmudar, upon instructions, does not press this petition as the grievance of the petitioner stands redressed for time being.