RACHNABEN JAYDEEPKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioners have prayed for the following reliefs:

(2.) Mr.Maulik Shah, learned advocate for the petitioners, upon instructions, states that the petitioners have applied for regularization of unauthorized development under the Gujarat Regularization of Unauthorized Development Act, 2022 (for short, 'the Act, 2022'), more particularly, Sec. 6 of the Act, 2022 and the application preferred by the petitioners is pending. Sec. 5 of the Act, 2022 provides that so long as the application is pending before the Designate authority, any order or action would remain suspended and Sec. 12 of the Act, 2022 provides for remedy of appeal to the aggrieved party.

(3.) In view of the above, learned advocate for the petitioners seeks permission to withdraw this petition, at this stage.