NUTYAR RUKIYABEN BAVLABHAI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for the following reliefs:

(2.) . Mr.Bloch, learned advocate for the petitioner, upon instructions, seeks permission to withdraw this petition with a liberty to avail alternative remedy available to the petitioner, including making representation to the concerned authority and requests the Court to direct the concerned authority to decide the same as early as possible.

(3.) . Ms.Surbhi Bhati, learned Assistant Government Pleader appearing for the State respondents opposed the petition and questioned the locus of the petitioner and states that no direction can be issued to the authority to consider and decide the representation of the petitioner as the petition is preferred in the capacity of individual, whereas the gram panchayat can have the right of audience.