Gujarat High Court
Sabalpur Group Gram Panchayat vs State Of Gujarat on 5 July, 2019
Author: Anant S. Dave
Bench: Anant S. Dave, Biren Vaishnav
C/WPPIL/97/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/WRIT PETITION (PIL) NO. 97 of 2019
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SABALPUR GROUP GRAM PANCHAYAT
Versus
STATE OF GUJARAT
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Appearance:
ARPIT R SINGHVI(9524) for the Applicant(s) No. 1
MR SP MAJMUDAR(3456) for the Applicant(s) No. 1
NOTICE NOT RECD BACK(3) for the Opponent(s) No. 2,3,4,5
NOTICE SERVED(4) for the Opponent(s) No. 1
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CORAM: HONOURABLE THE ACTING CHIEF JUSTICE ANANT S. DAVE
and
HONOURABLE MR.JUSTICE BIREN VAISHNAV
Date : 05/07/2019
ORAL ORDER
(PER : HONOURABLE THE ACTING CHIEF JUSTICE ANANT S. DAVE) In answer to the notice issued by this Court, now, a copy of the order dated 13.06.2019 passed by the District Collector, Aravalli, is placed on record, whereby the subject land of the writ petition and the grievance of the petitioner no more survives in view of shifting of compost plant at some other place. Accordingly, this Writ Petition (PIL) is disposed of. Notice is discharged.
(ANANT S. DAVE, ACJ) (BIREN VAISHNAV, J) Bimal Page 1 of 1 Downloaded on : Wed Jul 10 23:45:56 IST 2019