MANTRA ADMEDIA PVT. LTD. Vs. MUNICIPAL COMMISSIONER

JUDGEMENT

(1.) Both the petitions are agitating the identical issue, and therefore, prayers made in Special Civil Application No.15389 of 2020 are reproduced as under:

(2.) At the outset, learned advocate Mr.Rohit Patel, upon instructions, states that the petitioners want to withdraw these petitions with a view to make a fresh representation to the Rajkot Municipal Corporation for redressal of their grievance and the Corporation may be directed to take a fresh decision on the representation that may be made the petitioners.

(3.) Learned advocate Mr.Lalakiya for learned advocate Mr.Hriday Buch, states that the decision has already been taken and still if the petitioner wants to make any further representation for reconsideration, the same shall be decided in accordance with law.