Anil R. Dave, J. - (1.) LEAVE granted.
(2.) UPON hearing the learned Counsel and upon perusal of the original file, we are of the view that the writ petition is to be remitted to the High Court for consideration on merits. In the circumstances, we set aside the impugned order passed by the High Court and remit the matter to the High Court so that the High Court can look into the issues and take decision afresh on merits, as the High Court had not gone into the merits of the case.
(3.) WE hope that the High Court shall take final decision in the matter as soon as possible, preferably within one month from today. No notice be issued to the parties by the High Court, as the parties are aware of the proceedings which were pending in the High Court. It would be open to the High Court to pass appropriate interim/final order after hearing the parties and perusal of the record.;