JITENDRABHAI THAKORBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioners have challenged notices 1 st February 2023, 15/2/2023, 23/2/2023 and 15/3/2023 issued by the respondent - Corporation purportedly under Sec. 68 of the Gujarat Town Planning and Urban Development Act, 1976 read with Rule 33 of the Gujarat Town Planning and Urban Development Rules, 1976.

(2.) This matter was listed for hearing yesterday. The Court has requested learned advocate Mr. Nilesh Pandya who normally appears on behalf of the Vadodara Municipal Corporation for rendering assistance on advanced copy. Learned advocate Mr. Pandya has handed over written instructions received by him by way of E-mail from the competent authority that those notices in question would not be implemented and meanwhile, the respondent - Corporation will call the petitioners for personal hearing and thereafter, will take an appropriate decision. The copy of said E-mail is taken on record.

(3.) In view of the aforesaid statement, learned advocate Mr. Kushal Desai for the petitioners does not press the present petition any further and thereby, he seeks permission to withdraw the present petition at this stage.