VISHWAKARMA TEXTILE MILLS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the following reliefs have been prayed for:-

(2.) After arguing for some time, Mr. Apurva Kapadia, learned advocate for the petitioner, under the instructions seeks permission to withdraw the petition with a view to approach respondent no. 2 authority. As and when such request is made, the respondent authority may consider the same in accordance with law. It is made clear that this Court has not expressed any opinion on merit with regard to any of the submission and it would be independently open for the authority concerned to take an independent decision in accordance with law.