HAJIBHAI KASAM SAD v. STATE OF GUJARAT

C/SCA/543/2026 ORDER DATED: 15/01/2026

IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

R/SPECIAL CIVIL APPLICATION NO. 543 of 2026 ==========================================================

HAJIBHAI KASAM SAD 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consequential order dated 8th January 2026 shall be withdrawn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

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