MOHAMMAD RAFIK PINJARA v. STATE OF GUJARAT

C/SCA/1183/2026 ORDER DATED: 30/01/2026

IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

R/SPECIAL CIVIL APPLICATION NO. 1183 of 2026

========================================================== MOHAMMAD RAFIK PINJARA

========================================================== Appearance: MR. EKRAMA H QURESHI(7000) for the Petitioner(s) No. 1 MS SUMAN MOTLA 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 : 30/01/2026

ORAL ORDER

Learned advocate Mr. Deepak Sanchela for the respondent

No.2, under instructions, stated that order in the form of notice

dated 19th January 2026 shall be withdrawn and fresh proceedings

under the provisions of Section 478 of the Gujarat Provincial

Municipal Corporations Act, 1949 shall be initiated in accordance

with law.

On such statement being made, learned advocate Mr. Ekrama

Qureshi for the petitioner does not press the present petition any

further at this stage. Present petition is accordingly disposed of as

not pressed.

(NIRAL R. MEHTA,J) CHANDRESH

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