LAWS(GJH)-2022-12-1280

AMARBHAI JAYANTILAL BAVALIYA Vs. STATE OF GUJARAT

Decided On December 06, 2022
Amarbhai Jayantilal Bavaliya Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) This petition is filed by the petitioner for following reliefs:

(2.) Learned advocate for the petitioner, at the outset, has placed on record an order dtd. 23/9/2022 passed in Special Civil Application No.4164 of 2022 and requests the Court to pass the order of same nature.

(3.) Learned advocate for the petitioner seeks permission to withdraw the captioned writ petition with a liberty to take out the appropriate proceedings before the appropriate forum.