BHARUCH MUNICIPALITY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) When present petition came up for admission hearing before this Court on 21st March 2001, this Court (Coram : A.L. Dave, J) has passed the following order:

(2.) Rule. To be heard with SCA No.4375/2000. Int relief not pressed at this stage. During the course of hearing, it is submitted by Ms.Paurami Sheth, learned advocate for the petitioner that the said petition i.e. Special Civil Application No.4375 of 2000 has already been disposed of by this Court (Coram : Smt.Abhilasha Kumari, J) vide order dated 30th December 2008 and, therefore, in view of the same, present petition is also required to be disposed of.

(3.) It would be beneficial to reproduce the above cited decision as under :