MAHENDRA H PATHAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present Appeal has been filed against the judgment and order dated 17.2.2001 passed by the learned Single Judge dismissing Special Civil Application No.3740 of 1988 filed by the appellant.

(2.) Heard the learned counsel for the parties.

(3.) In the given facts and circumstances of the case, the learned counsel for the appellant feels that he is otherwise getting favourable treatment from the department, therefore, he wants to withdraw the appeal as well as the special civil application.