ORAL ORDER
1. By way of the present petition under Articles 14, 19(1)(g), 226 and 227 of the Constitution of India, the petitioner has prayed as under:
"8(A) Your Lordship be pleased to admit and allow this petition;
(B) Your Lordship be pleased to quash and set aside the impugned the order dated 25/05/2017 passed by the Learned Gujarat Land Revenue Tribunal in the Revision Application No.TEN/BK/22/11 and conform the order passed by the subordinate authorities in the interest of justice;
(C) Your Lordship may be pleased to grant an interim stay till the final disposal of the
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matter and during the hearing of the matter, stay the implementation, execution and operation of the impugned order, in the interest of justice;
(D) Your Lordships may be pleased to issue a writ of certiorari or any other appropriate writ, direction or order to quash the impugned order and/or to issue directions under any other writ in the interest of justice.
(E) Your Lordship may be pleased to pass any other writ, or order or direction or any other relief as may be deemed necessary to render justice and pass any further relief/s that may be deemed fit and proper in accordance to the facts and
circumstances of the case."
2. The impugned order challenged before this court is the order passed by Gujarat Revenue Tribunal, by which, the matter is remanded to the Mamlatdar. During the pendency of this petition, Mamlatdar has already decided the matter and passed the order and the said order is challenged before the higher authority.
In view of the above, this petition does not survive and is accordingly disposed of. Notice is discharged.
[A.J.DESAI,J.]
*dipti
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