(1.) MR SV Parmar, learned counsel for the applicant seeks leave to delete paragraph 5 from the memo of the Misc. Civil Application. Leave as prayed for is granted.
(2.) THIS Misc. Civil Application is filed with a prayer to revive Letters Patent Appeal No. 1253 of 2008 and also to direct respondent Nos. 5, 6 and 7 to desist from taking part in the affairs of the Surat District Panchayat.
(3.) LETTERS Patent Appeal No. 1253 of 2008 was disposed of on 29. 12. 2008 after recording the statement of the learned Advocate General that the State Government will issue the consequential notification under Section 264 (1) of the Gujarat Panchayats Act, 1993 as expeditiously as possible and latest by 15th January, 2009.