Tamir Infrastructure Through Prop. ... vs State Of Gujarat
2026 Latest Caselaw 442 Guj

Gujarat High Court

Tamir Infrastructure Through Prop. ... vs State Of Gujarat on 9 February, 2026

                                                                                                            NEUTRAL CITATION




                                C/SCA/1637/2026                               ORDER DATED: 09/02/2026

                                                                                                             undefined




                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                        R/SPECIAL CIVIL APPLICATION NO. 1637 of 2026

                       ==========================================================
                       TAMIR INFRASTRUCTURE THROUGH PROP. HARUN BABUBHAI SHAIKH
                                                 Versus
                                        STATE OF GUJARAT & ORS.
                       ==========================================================
                       Appearance:
                       MR. AMMAR SAIYED(17184) for the Petitioner(s) No. 1
                       MR MAYANK CHAVDA, AGP for the Respondent(s) No. 1,2,3,4
                       ==========================================================

                          CORAM:HONOURABLE MR. JUSTICE ANIRUDDHA P. MAYEE

                                                      Date : 09/02/2026

                                                       ORAL ORDER

1. After advancing some submissions, learned advocate for the petitioner submits that he may be permitted to withdraw the present writ petition with a liberty to move an appropriate application before the Collector before whom the application of Ahmedabad Municipal Corporation is pending consideration.

2. Permission as prayed for, is granted. The present writ petition is dismissed as withdrawn with the aforesaid liberty.

(ANIRUDDHA P. MAYEE, J.) SALIM/