RAMESHBHAI KALIDAS BRAHMBHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed by the petitioner for seeking following reliefs:

(2.) Learned advocate Mr. Paresh M. Darji for the petitioner, on receiving instruction from the petitioner, seeks permission to withdraw this petition with a view to avail alternative remedy available under the law.

(3.) Permission, as prayed for, is granted. The present petition stands dismissed as withdrawn. It is open for the petitioner to avail alternative remedy available under the law.