STATE OF GUJARAT Vs. VIJAYBHAI MALABHAI BHARVAD

JUDGEMENT

(1.) By way of the present petition under Articles 226 and 227 of the Constitution of India, the petitioners have prayed, as under:

(2.) When the matter was listed for hearing before coordinate bench of this Court on 03/04/2018, coordinate bench has condoned the delay of three years in preferring the present petition challenging the impugned order and issued Notice and directed all the parties to this petition to maintain status quo with regard to the subject matter land.

(3.) Pursuant to the notice issued by this Court, private respondent No.1 has appeared through learned advocate Mr.K.K.Trivedi and filed affidavit-in-reply dated 19/06/2018 and opposed to grant any relief, as prayed for, by the petitioners and requested to vacate the ad-interim relief granted by this Court on 03/04/2018.