HARIRAM Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) This order shall also govern the disposal of W.P. No. 5141 of 2024, as in both the writ petitions, a common issue of auction of 29 shops by the respondent No. 1 is involved.

(2.) Also heard on I.A No.1756/2024, which is an application for withdrawal of the petition on behalf of the petitioner No.1/ Hariram S/o Hiralal Patidar.

(3.) For the reasons assigned therein, the I.A stands allowed and the petition on behalf of the Petitioner No.1/Hariram S/o Hiralal Patidar is dismissed as withdrawn. The name of the petitioner No. 1 is directed to be deleted from the cause title of the petition by the counsel for the petitioner.