CHHAGANLAL PITAMBARDAS THAKKER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEARNED advocate for the petitioner stated under instructions that the petitioner has paid up full market value of the land in question as directed by the Government and Government is also considering the request of the petitioner for change of user.

(2.) SINCE no grievance of the petitioner survives at this stage, the petition is disposed of. Rule is discharged. Liberty to apply in case of difficulty.