SKYLINE DEVELOPERS 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. N.V. Gandhi appearing for the petitioner draws attention of this Court that considering the fact that pursuant to the order dtd. 5/7/2019, the petitioner has made a representation dtd. 1/8/2019 and the said representation is still pending and has not been decided by the Ahmedabad Municipal Corporation.

(3.) Learned advocate Mr. N.V. Gandhi appearing for the petitioner states that at this juncture, if this Court directs the respondents to consider the aforesaid representation within some time bound scheduled in that case, he does not press this petition at this stage.