CHIEF OFFICER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present group of appeals under Clause 15 of the Letters Patent, the appellant - Chief Officer, Una Nagarpalika has challenged common oral judgment dtd. 23/9/2019, by which, learned Judge has issued following directions.

(2.) During pendency of these appeals, the appellant - Nagarpalika has filed additional affidavit dtd. 22/8/2022 along with order dtd. 15/3/2022 passed by the Commissioner of Municipalities, State of Gujarat.

(3.) Mr. Tushar Sheth, learned advocate for the appellant, would submit that the exercise as ordered by learned Single Judge is already undertaken and appropriate order is passed, and therefore, present appeals do not survive. Accordingly, all the above referred appeals stand disposed of.