AJAYKUMAR DINESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Sikander Saiyed, learned counsel appearing for the writ applicant and Mr. Ishan Joshi, learned Assistant Government Pleader appearing for the respondent Nos.1 to 3.

(2.) Mr. Sikander Saiyed, learned counsel appearing for the writ applicant submitted that the writ applicant is a medical service provider belongs to scheduled tribe and taken a hospital on rent from Vidhyabharti Trust on 7/2/2019. He further submitted that on 31/7/2020, the respondent No.2, informed the writ applicant that as per the notification of Ministry of Law and Justice dtd. 13/3/2020 the hospital came to be acquired for Covid patients and directions were given to obey all the rules and regulations and arrangements of equipment. It is further submitted that the trustees of respondent No.4 on 21/12/2021 decided to convert the said hospital into girls hostel and executed a document for cancellation of rent agreement which was initially agreed to for a period of 25 years. Mr. Saiyed, learned advocate submitted that the said signature was put by the writ applicant by force. Mr. Saiyed, learned advocate submitted that the writ applicant has preferred a representation which is pending adjudication before the respondent No.2 which is dtd. 21/12/2021. He submitted that in view of the representation which is pending before the respondent No.2, he would not be pressing the present writ application.

(3.) Permission to withdraw the present writ application is granted. The respondent No.2 shall decide the representation dtd. 21/12/2021, which is pending adjudication preferably within a period of six weeks from the receipt of this order.