RAJAKBHAI FAZALBHAI SHIRU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition, the applicant - Rajakbhai Fazalbhai Shiru, who is accused of an FIR registered at the instance of one Zakariyabhai Salemamad Shiru, both resident of village Shiruvadh, Taluka: Abdasa, District: Kutchchh, for which offences have been registered under Ss. 4(3) and 5(C) of the Gujarat Land Grabbing (Prohibition) Act 2020 on 15/8/2021. By way of present petition, provisions of Ss. 4(3) and 5(C) of the Gujarat Land Grabbing (Prohibition) Act 2020 have been challenged.

(2.) During the pendency of this petition, the parties have settled the issues amicably. An affidavit has been filed by the original complainant Zakariyabhai Salemamad Shiru, wherein, reading of the affidavit indicates that the complainant has amicably settled the dispute and does not wish to pursue the said complaint against the petitioner.

(3.) Both the parties i.e. the complainant and the accused are present in the Court and have been identified by their respective advocates. The parties have confirmed that the dispute has been amicably settled.