DOLATSINH PAHADSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.Buch draws attention of this Court to the order dtd. 9/3/2022 passed in Special Civil Application No.4554 of 2022 whereby learned advocate for the petitioner had sought permission to withdraw the petition with a liberty to pursue the representation made by the petitioner to the Commissioner, Surat Municipal Corporation.

(2.) Learned advocate Mr.Buch states that thereafter though the aforesaid representation has yet not been decided, once again on the same subject, the present petition is preferred and the same may be dismissed.

(3.) Learned advocate Mr.Harshad Sheth for learned advocate Mr.Majmudar states that in the case, this Court may direct the Commissioner, Surat Municipal Corporation to decide the pending representation and seeks permission to withdraw the present petition.