BHARATBHAI THAKORDAS MODI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.S.M.Kikani for the petitioners, learned Assistant Government Pleader Ms.Dharitri Pancholi for Respondent No.1 - State and learned advocate Mr.Kaushal Pandya for Respondent Corporation, who was instructed by this Court to accept the advance copy pursuant to which he has appeared for respondent - Corporation.

(2.) At the time of filing of the petition, the petitioners have prayed for following reliefs:

(3.) Today, learned advocate Mr.Kikani states that he does not press this petition as the petitioners intend to make representation to Surat Municipal Corporation in respect of the aforesaid prayers and the Corporation may be directed to decide the same in accordance with law as early as possible.