JASHODABEN CHUNILAL JANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.Mishra appears for the petitioners. He states that pending the petition the issue has been reconsidered by the District Collector, Gandhinagar. In view of the order dated 8th April 2010 made by the Mamlatdar, Gandhinagar, the grievance of the petitioners has been redressed.

(2.) In above view of the matter, Mr.Mishra seeks leave to withdraw this petition.

(3.) Leave is granted. Petition is disposed of as withdrawn. Rule is discharged. Interim relief stands vacated. The parties will bear their own cost. Copy of the order dated 8th April 2010 be maintained on the record of the petition.