Balvantbhai Maganbhai Chauhan vs The State Of Gujrat & 2 on 8 May, 2014

[Cites 1, Cited by 2]

Gujarat High Court

Balvantbhai Maganbhai Chauhan vs The State Of Gujrat & 2 on 8 May, 2014

Bench: M.R. Shah

        C/SCA/20484/2005                              ORDER




     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

      SPECIAL CIVIL APPLICATION NO. 20484 of 2005
                            With
           CIVIL APPLICATION NO. 5371 of 2007
                             In
      SPECIAL CIVIL APPLICATION NO. 20484 of 2005
======================================
      BALVANTBHAI MAGANBHAI CHAUHAN....Petitioner(s)
                            Versus
          THE STATE OF GUJRAT & 2....Respondent(s)
======================================
Appearance:
MR KK TRIVEDI, ADVOCATE for the Petitioner(s) No. 1
MR DHAWAN JAYSWAL, AGP for the Respondent(s) No. 1
MR HS MUNSHAW, ADVOCATE for the Respondent(s) No. 2
MR PRASHANT G DESAI, ADVOCATE
for the Respondent(s) No. 3
RULE SERVED for the Respondent(s) No. 1 - 3
======================================

       CORAM: HONOURABLE MR.JUSTICE M.R. SHAH

                           Date : 08/05/2014

                             ORAL ORDER

1. By way of this petition under Article 226 of the Constitution of India the petitioner has prayed to quash and set aside the notification dated 02/09/2004 qua the land of the petitioner bearing Revenue Survey No. 172 of Village Majura, Sub District Choryasi, Surat and to further consider the application preferred by the petitioner for Development Permission over the aforesaid land ignoring the reservation for Central Workshop for respondent no. 3 in the Final Revised Development Plan.

2. Today when the present petition is taken up for final hearing, Shri K.K. Trivedi, learned advocate appearing on Page 1 of 2 C/SCA/20484/2005 ORDER behalf of the petitioner has stated at the bar that in view of the subsequent development of de-reserving the land vide notification dated 27/06/2012 the grievance does not survive. Under the circumstances, he seeks permission to withdraw the present petition. Permission is accordingly granted. The present petition is dismissed as withdrawn. Rule is discharged. Ad-interim relief granted earlier, if any, stands vacated.

CIVIL APPLICATION No. 5371/2007 In view of disposal of the main Special Civil Application, the Civil Application also dose not survive and the same stands disposed of accordingly.

(M.R.SHAH, J.) Siji Page 2 of 2

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