STATE OF GUJARAT Vs. VIJAYBHAI AMBALAL PATEL

JUDGEMENT

(1.) By way of the present appeal, the State of Gujarat has challenged an interim order dtd. 10/4/2023 by which the learned Single Judge has directed the appellant authority to pass appropriate orders on an application submitted by the original petitioner on 10/4/2023 i.e. during the pendency of the petition for converting the land from agricultural to non-agricultural purposes within a period of three days. The learned Single Judge has further directed that all the Collectors of the State of Gujarat shall process all the applications for such conversion within a period of three days from the date of passing of the impugned order i.e. 10/4/2023.

(2.) On 12/4/2023, the appeal was listed before this court. On the same day, the implementation and execution of the said order dtd. 10/4/2023 was stayed. During the pendency of the present appeal, the original petitioner i.e. respondent herein has filed an application for the following reliefs :

(3.) It was submitted on behalf of Mr. R.S. Sanjanwala, learned Senior Counsel appearing with Mr. A.B. Patel, learned advocate for the original petitioner - respondent herein on 21/4/2023 that the petitioner intends to withdraw the writ petition filed by him being Special Civil Application No. 5538 of 2023 to pursue the application which was filed by him on 10/4/2023 i.e. during the pendency of the writ petition and in view of another Government Resolution issued by the state authorities on 15/4/2023. In view of the above fact, Registry was directed to list the present appeal along with the writ petition being Special Civil Application No. 5538 of 2023. Accordingly, Special Civil Application No. 5538 of 2023 is tagged with the present appeal.