M/S TRINITY DEVELOPERS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this Civil Application, the applicants - original petitioners have prayed for the following reliefs:

(2.) I am informed by Mr. Shah, the learned counsel that the State has challenged the order passed by the Gujarat Revenue Tribunal dated 22nd October 2014 by filing a Special Civil Application No.6737 of 2016. Well, if the State has thought fit to challenge the order passed by the Gujarat Revenue Tribunal, then this Court will have to look into the matter.

(3.) Instead of passing any order on this Civil Application, it would be appropriate to take up the petition filed by the State challenging the order of the Gujarat Revenue Tribunal at the earliest. This Civil Application is disposed of.