KOLI VARJANGJI RABHAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Hemant K. Makwana for the petitioners after arguing for sometime, submits that the petitioners have already made an Application dated 28.05.2014 to the Collector for regularization of the land, pursuant to the order dated 26.11.2013 passed by this court, and that the petitioners do not want to press for the present petition with a view to pursue the said Application filed by them. The learned advocate for the petitioners has placed the said Application dated 28.05.2014 on record.

(2.) This Court on 26.11.2013 had passed the following order:

(3.) In view of the above submissions made by the learned advocate for the petitioners, the petition is dismissed as not pressed for. It is needless to say that the Collector shall decide the Application of the petitioners in accordance with law and as expeditiously as possible. It is clarified that this court has not expressed any opinion on the merits of the application. Rule is discharged.