JOSHI PUBLICITY Vs. PORBANDAR NAGARPALIKA

JUDGEMENT

(1.) Heard learned advocate Mr. Rohit N. Patel for the petitioner, learned AGP Mr. Meet Thakkar for the respondent No.2 and learned advocate Mr. Murali Devnani for the respondent No.1.

(2.) Learned advocate Mr. Rohit N. Patel for the petitioner has submitted that the petitioner has made representation dtd. 25/6/2020 in the matter. Further, he has submitted that if the respondent - Corporation is directed to consider the representation in light of the circulars and documents annexed with the representation, he does not press the present petition, at this stage.

(3.) In view of the facts and circumstance of the case, respondent - Corporation is directed to consider the representation made by the petitioner, in light of the circulars and documents annexed with the representations, in accordance with law, as expeditiously as possible.