RAVJIBHAI PREMJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader Ms. Roshni Patel waives service of notice of Rule for respondent No. 1 and learned advocate Mr. Kaushal Pandya waives service of notice of Rule on behalf of respondent Nos. 2 and 3.

(2.) This petition is filed with a prayer to quash and set aside the communication/order dtd. 28/6/2024, whereby the development permission sought by the petitioners under application dtd. 27/12/2023 was not decided by respondent Nos. 2 and 3, on the ground of pendency of Special Civil Application No. 20848 of 2023.

(3.) The brief facts referred in the petition are as under: -