FAIZMOHAMAD NOORMOHAMAD SHAIYAD Vs. M. THENNARASAN

JUDGEMENT

(1.) When the matter is taken up for hearing, Mr. Hemal K. Acharya, learned advocate appearing for the petitioner has candidly submitted that in view of the assertions which are made in affidavit- in-reply filed on behalf of Deputy Municipal Commissioner, Ahmedabad Municipal Corporation, the petition may be disposed of.

(2.) The said assertions recorded in paragraph 3 of the said affidavit-in-affidavit affirmed on 20/4/2023, we deem it proper to quote hereunder:-

(3.) It appears from the said paragraph 3 that to a substantial extent the directions issued have been complied with by making appropriate payments, we deem it proper to close the present proceedings. Notice is discharged.