HANSADEVI GHANSHYAMSINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) CIVIL Application No.5499 of 2012 is filed by the applicant original appellant seeking permission of this Court to withdraw Letters Patent Appeal No.579 of 2004 with a liberty to prefer fresh representation before the respondent authorities.

(2.) THOUGH Civil Application No.5499 of 2012 is listed on the board, learned counsel appearing for the appellant has requested that instead of deciding this Civil Application alone, Letters Patent Appeal may also be decided, to which learned Assistant Government Pleader has no objection. Therefore, with the consent of learned counsel for the parties, we have taken up the Letters Patent Appeal also for final disposal.

(3.) LEARNED counsel Mr. Dipen Desai appearing for the appellant has submitted that in view of the statement made by the then Additional Advocate General Mr. Kamal B. Trivedi before the learned Single Judge, the appellant wants to withdraw the present Letters Patent Appeal with a view to make fresh representation to the State Government which the State Government may decide within a time bound period.