RUPAL RATIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under'Article 226'of the Constitution of India is filed for the purpose of seeking following reliefs :

(2.) After arguing for some time, learned advocate Mr. Ekrama Qureshi appearing for the petitioners has requested the Court to permit the petitioners to make an appropriate representation for the grievances which are raised in the petition before the State Authority and as such, he does not invite any order on merits on any of the contentions and as such, requested at this stage to permit the petitioners to withdraw the petition. Since the Court is not expressing any opinion on merits with regard to any of the contentions, learned Assistant Government Pleader Mr. Meet Thakkar has no reservation in allowing the petitioners to withdraw the petition.

(3.) In view of aforesaid submissions, the Court is permitting the petitioners to withdraw the petition at this stage so as to enable the petitioners to make appropriate representation before the State Authority. It is needless to say that as and when such representation is made, the State Authority shall take appropriate decision in accordance with law and in view of the policy and rules which are applicable without being influenced by the present disposal of the petition.