HITESH RATANLAL JAIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present appeal under Clause 15 of the Letters Patent, the appellants - original petitioners have challenged the judgment and order dtd. 27/2/2023 passed by learned Single Judge in the captioned writ petition by which the learned Single Judge has dismissed the writ petition of the petitioners on the ground of availability of efficacious alternative remedy.

(2.) Today when the matter is taken up for hearing, Mr. Vimal Purohit, learned advocate appearing for the appellants has placed on record a copy of the order dtd. 4/5/2023 passed by learned City Deputy Collector (West), Ahmedabad in RTS/Appeal/Case No.152 of 2021 by which the learned Deputy Collector has dismissed the appeal filed by the State and passed order in favour of the appellant.

(3.) In such circumstances, learned advocate Mr. Purohit appearing for the appellants seeks permission to withdraw the main writ petition itself i.e. SCA No.3149 of 2023. Permission as prayed for is granted. SCA No.3149 of 2023 stands dismissed as withdrawn. It is made clear that this Court has not examined the merits of the case.