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Judgment
Bhargav D. Karia, J
Heard learned Advocate General Mr.Kamal Trivedi with learned AGP Mr.Vinay B. Vishen for the respondent State and learned advocate Mr.Digant M. Popat for Mr.Dilip L. Kanojiya for the petitioner.
Learned Advocate General Mr.Kamal Trivedi appearing for the respondent State has tendered affidavit of the Deputy Collector, Veraval stating that the impugned order is passed with the consent of the learned advocate for the petitioner on the aspect of delay as well as merits and accordingly the impugned order is passed. The same is ordered to be taken on record.
Learned advocate Mr.Digant Popat for the petitioner submits that he is not agreeable with the contents of the affidavit.
Be that as it may, learned advocate Mr.Digant Popat under the instructions seeks permission to withdraw this petition so as to enable the petitioner to avail alternative efficacious remedy by filing an appeal before the Collector.
Without entering into the merits of the matter, the petition is disposed of as withdrawn. Interim relief stands vacated forthwith. Notice is discharged.