CHAUDHARY KALUBHAI MOTIBHAI Vs. SAMODA GRAM PANCHAYAT

JUDGEMENT

(1.) The learned advocate for the petitioner submits that co-allottes, in the common impugned judgment and order dated 29/30/7.2019 passed by the respondent No.3-DDO had approached the Additional Development Commissioner, State of Gujarat, Gandhinagar by way of statutory appeal under Sec. 259 of the Gujarat Panchayats Act (for short, "the Act"), 1993. He further submits that by order dtd. 18/1/2022, the Additional Development Commissioner has set aside the order of the respondent No.3-DDO and remanded the matter back for fresh hearing to the respondent No.3-DDO on the ground of violation of principles of natural justice.

(2.) The learned advocate for the petitioner submits that the petitioner would also like to avail the statutory remedy as available under Sec. 259 of the Act and he may be permitted to withdraw the present writ petition with a view to prefer the said appeal.

(3.) Permission as prayed for is granted. The writ petition stands disposed of as withdrawn.