NURMAHAMAD ABDULLA HANSARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the time when the petition was filed, the petitioner prayed for following reliefs:

(2.) When the matter is called out today, learned advocate Mr.Meet Kakadiya for learned advocate Mr.S.P.Majmudar, upon instructions, states that petitioner does not press any other prayer except for prayer in para: 35(b) made in the petition and pursuant to the prayer 35(b) if the authority is directed to decide the representation dtd. 5/10/2021, without entering into merits of the matter, the grievance of the petitioner shall be substantially redressed for the time being keeping his right open to challenge the decision that may be taken by the authority pursuant to the representation dtd. 5/10/2021.

(3.) The aforesaid request being innocuous the same is not opposed by learned Assistant Government Pleader Mr.Meet Thakkar or by learned advocate Mr.Kaushal Pandya appearing for Surat Municipal Corporation.