BHUPENDRABHAI KANTILAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Ms Krushita Dave, learned Assistant Government Pleader for the respondent no.1 and Mr Digant Popat, learned advocate for the respondent no.4, jointly submitted that an appeal would lie before the Commissioner of Municipalities under the provisions of sub- sec. (3) of Sec. 258 of the Gujarat Municipalities Act, 1963 (hereinafter referred to as the 'Act of 1963').

(2.) Let the petitioner, file an appeal before the said authority.

(3.) Mr A.V. Nair, learned advocate for the petitioner, in view of the said contention, seeks permission to withdraw the present writ petition with a liberty to approach the appellate authority under the provisions of sub-sec. (3) of Sec. 258 of the Act of 1963. It is submitted that the matter, was filed in the year 2019 and from time to time, interim protection has been extended, let the same be extended for another period of 30 days from today.