SIDDAKSHETRA JAIN BHOJAN SHALA Vs. PALITANA NAGARPALIKA

JUDGEMENT

(1.) WHEN the matter is taken up for final hearing, Mr. Gandhi, learned Counsel appearing for the petitioner, states that subsequently the Municipality has taken the decision of not to recover the property tax over the properties, which are used for charitable trusts and the petitioner is one of such institutions and, therefore, he does not press the petition.

(2.) PERMISSION granted. Disposed of as not pressed. Rule discharged. Liberty to apply in case of difficulty.