SHEKHAWAT MADANSINGH JALSINGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioners have prayed for the following reliefs;

(2.) While admitting this matter on 12.07.1995, it was ordered to be heard with S.C.A. No.11283/1994. The said petition came to be disposed of vide order dated 28.04.1997, which reads as under;

(3.) Hence, this petition also stands disposed of in terms of the order passed in S.C.A. No.11283/1994 dated 28.04.1997. Rule is made absolute to the above extent with no order as to costs.