PRABHUDAS DALCHAND SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Rajesh Shah for learned advocate Mr.Gajendra Baghel for the petitioners whereby the petitioners have challenged notice for demolition of their respective shops etc.

(2.) Today, at the outset, learned advocate Mr.U.M.Shastri appearing for Respondent No.3 - Sarpanch - Tarapur Gram Panchayat makes a statement, upon instructions, that before taking any action pursuant to the notice, the Tarapur Gram Panchayat shall follow the procedure prescribed under the Panchayat Act and shall also follow the principles of natural justice and opportunity of hearing shall be given to the petitioners. He also states that, if any adverse order is passed after hearing the petitioner/s, the same shall not be implemented for a period of one week from the date of passing of the order.

(3.) In view of above statement / assurance, learned advocate Mr.Rajesh Shah for learned advocate Mr.Baghel, upon instructions, seeks permission to withdraw the present petition.