JAYENDRASINH YASHAVANTSINH SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties. While considering the question of granting interim relief, this court on 28.07.2020 passed the following order:

(2.) The facts in brief have already been recorded in the order dated 28.07.2020 as quoted above and therefore for the sake of brevity the same may not be reiterated. The submissions of learned advocates for the respective parties have also been recorded. The interim order dated 28.07.2020 is an order giving reasons as to why the court on that date found the case where there was no reason for the respondents to pass an order under Section 37 of the Gujarat Municipalities Act, 1963 for removing the petitioner.

(3.) Having heard learned advocates for the respective parties, learned advocates for the respondents are not in a position to persuade the court to take a view different than the one taken in the order dated 28.07.2020. No new grounds have been put forth by the learned advocates for the respondents to oppose the present petition. In that view of the matter, this court is of the view that it shall be in the fitness of things if the interim relief granted by this court vide order dated 28.07.2020 shall be permitted to operate as final relief and the petition be allowed in the said terms. The impugned order dated 29.06.2020 is required to be quashed and set aside.