SHARDABEN H SOLANKI Vs. DISTRICT PANCHAYAT GANDHINAGAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioners may make representation within one month from today and the D.D.O respondent No. 1 hereinabove is directed to decide the same in accordance with law and existing policy. As the petitioners have been protected by this Court as noted hereinabove, it is in the interest of justice that status-quo as on date be maintained till the representation of the petitioners are decided by the D.D.O.

(3.) In view of the aforesaid direction, Shri Rana, for Mr. Mishra, learned counsel appearing for the petitioners seeks permission to withdraw this petition. The permission as sought for is granted. The petitioner is disposed of as having been withdrawn. Rule is sdischarged. Interim relief stands vacated. There shall be no order as to costs. Liberty is granted to the petitioners to approach this Court by filing fresh petition in case the decision is against the petitioners.