HIDAYATKHAN MOHMADKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) It is stated that the petitioner has expired. Therefore the petition has abated.

(2.) Even otherwise, earlier it was ordered to be heard with SCA No.9264 of 1993, which came to be dismissed.

(3.) This petition is accordingly disposed of as having abated. Rule is discharged with no order as to costs.