VIKRAMBHAI KARSANBHAI DODIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, petitioners have prayed for following reliefs.

(2.) In view of the above, Shri A.J. Shastri, learned advocate appearing on behalf of the petitioners, under the instructions from the respective petitioners, more particularly, petitioner No.2 who is reported to be present in the Court, seeks permission to withdraw the present petition with a liberty to file a fresh petition and/or initiate appropriate independent proceedings challenging the order dated 27.05.2010 of the Director of Sugar, State of Gujarat, Gandhinagar.

(3.) Permission is, accordingly, granted. Petition is dismissed as withdrawn. As and when such a petition is filed and/or appropriate independent proceedings are initiated challenging the order dated 27.05.2010 of Director of Sugar, State of Gujarat, Gandhinagar, the same may be considered in accordance with law and on merits without in anyway being influenced by the present order, as this Court has not expressed any opinion on merits in favour of either parties and has not gone into merits of the case. All the questions inclusive of other reliefs which are sought in the present petition, are kept open. Notice discharged.