MANGLABEN RAMCHANDRA SHALUKA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present appeal is directed against the order dated 10.10.2012 passed by the learned Single Judge in Special Civil Application No.13381 of 2012, whereby the learned Single Judge has disposed of the petition by stating that the rights of the parties shall be governed by the decision as taken in Special Civil Application No.5958 of 2012.

(2.) WE have heard Mr.Shukla, learned Counsel for the appellant and Mr.Jayswal, learned AGP for the respondent upon advance copy.

(3.) AT this stage, Mr.Shukla, learned Counsel for the appellant, states that the petitioner may be permitted to withdraw Special Civil Application as well as the present appeal with a view to file a fresh petition by joining necessary party to the proceedings.