C/SCA/538/2026 ORDER DATED: 15/01/2026
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 538 of 2026 ==========================================================
MOHAMMAD RAFIK PINJARA Versus
STATE OF GUJARAT & ORS. ========================================================== Appearance: MR. EKRAMA H QURESHI(7000) for the Petitioner(s) No. 1 MR SAHIL B TRIVEDI AGP for the Respondent(s) No. 1 MR DEEPAK P SANCHELA(2696) for the Respondent(s) No. 2 ==========================================================
CORAM:HONOURABLE MR. JUSTICE NIRAL R. MEHTA
Date : 15/01/2026 ORAL ORDER
Learned advocate Mr. Deepak Sanchela for the respondent
No.2 – Gandhidham Municipal Corporation, under instructions,
stated that the impugned notice dated 13th December 2025 and
consequential order dated 8th January 2026 shall be withdrawn
with liberty to initiate a fresh proceedings in accordance with law.
Upon such statement being made by learned advocate for the
respondent No.2, learned advocate Mr. Ekrama Qureshi for the
petitioner does not press the present petition any further on merits
at this stage. Present petition is disposed of as not pressed
accordingly.
(NIRAL R. MEHTA,J) CHANDRESH
Page 1 of 1
Downloaded on : Fri Jan 16 12:43:40 IST 2026Uploaded by CHANDRESH N. SIDDHAPURA(HC01109) on Thu Jan 15 2026
undefined
NEUTRAL CITATION