KIRTIKUMAR BHIKHABHAI SONI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Today, when the matter is called out, learned advocate Mr. Kumar Trivedi appearing on behalf of learned advocate Mr. Mayank R. Chavda for the petitioner, on receiving instruction from his client, submits that he does not press the present petition, with a view to make appropriate representation/application before the respondent - authority.

(3.) Considering the above, if such representation/application is made within a period of two weeks, the respondent - authority is directed to decide the said representation/application, as expeditiously as possible, in accordance with law, by keeping in mind the relevant provisions of law and record available with the authority.