BALKRISHNA DINANATH DUBE Vs. SURAT URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The present petition is filed under Art. 226 of the Constitution of India for seeking following reliefs:

(2.) Mr.K.K.Trivedi, learned advocate appearing for the petitioner, during the course of submissions, has candidly submitted that pursuant to the impugned notice dtd. 28/7/2021, a detailed representation-cum-reply has already been submitted on 3/8/2021, which is acknowledged by the authorities but so far no final decision is taken as on date. Therefore, candidly has submitted that this petition is against issuance of notice only and hence, under the instructions, has submitted that the petitioner would like to wait till final outcome of the show-cause notice adjudication and accordingly, has requested the Court not to express any opinion with regard to merits or any of the contentions which are stated in the petition. However, has requested that the authorities may be directed to take appropriate decision at the earliest.

(3.) In view of aforesaid submissions, while permitting the petitioner to withdraw the petition, the authorities are directed to take an appropriate decision on the impugned notice dtd. 28/7/2021 by passing a final order after considering detail submissions which are made in reply dtd. 3/8/2021. The said exercise of passing final order be undertaken preferable within a period of four weeks from the date of receipt of this order.