GOPALBHAI PARSHOTTAMBHAI WAGHRI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Today, learned advocate Mr. Asit Joshi has filed leave note. However, learned advocate Mr. Vivek R. Trivedi for the petitioner has appeared for the petitioner and hence, the matter was taken up.

(2.) By way of this petition, the petitioner has prayed for the following reliefs:-

(3.) At the outset, learned advocate Mr. Maulik Nanavati appearing for the Vadodara Municipal Corporation, upon instructions states that the authorities are not pressing the impugned notice. However, he reserves the liberty to issue fresh notice and states that the Corporation shall issue fresh notice to the petitioners and shall be abide by the order dtd. 20/10/2018 passed by 5th Additional District Judge, Vadodara in Regular Civil Appeal No. 79 of 2016 preferred by one of the petitioner.