NISHARBHAI AHMEDBHAI DODIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Muhammadyusuf M. Kharadi for the petitioner and learned Assistant Government Pleader Mr.Ashutosh Dave for the respondent-State.

(2.) This Court (Hon'ble Ms.Justice Sangeeta K. Vishen) passed the following order on 2/2/2022 :

(3.) Learned advocate Mr.Kharadi for the petitioner, under instructions, seeks permission to withdraw this petition so as to enable the petitioner to comply with the requirement of the respondent-Authority to file a requisite affidavit stating that the petitioner is ready and willing to pay the market value of the land to be allotted to him and that no member of the family of the petitioner is having any residential house or land as per the Resolution.