VAGHELA VINODBHAI VITHALBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court (Coram:Mr.Justice H.K.Rathod, J.) on 07.09.2007 passed the following order:-

(2.) Matter, accordingly, from 28.02.2013, has been posted for final hearing. The submissions of learned advocate Mr. D.J. Bhatt for the applicant have already been concluded on the last adjourned date.

(3.) Today, Mr. Mehta, learned Assistant Government Pleader, on instructions, has shared the communication addressed to the District Development Officer dated 15.09.2020, wherein the applicant has, in no uncertain terms, stated of his having been made available 20% of the HRA from 07.09.2007. He has no cause of grievance remaining and requires to withdraw the matter. He also has ensured the concerned officer that due to inadvertence; the matter has continued and he would be withdrawing the same, and would also then intimate the authority concerned.