PRITESHBHAI MULJIBHAI AMIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition, the petitioner has inter alia prayed for the following reliefs :

(2.) When this matter came up for admission hearing on 12th September 1995, this Court (Coram : M.R. Calla, J) passed the following order : "Rule returnable by 30.9.95. To be heard with Special Civil Application No.7158 of 1995. .. .."

(3.) It is pertinent to note that the said Special Civil Application No.7158 of 1995 has been disposed of vide judgment dated 24th June 1996 by this Court (Coram : R.K. Abichandani, J) while dealing with Special Civil Application Nos.7158 of 1995 with Special Civil Application No.7933 of 1995. It would be beneficial to reproduce the relevant part of the said decision as under :