MADEVABHAI KHETABHAI AHIR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On 05.10.2020, this Court passed following order:- Mr.Dagli, learned advocate for the applicant states that the matter is settled between the parties. Mr.Anurag Rathod, learned advocate states that he has instructions to appear in the matter for the original complainant. He is permitted to file his vakilatnama. Registry shall accept his vakilatnama and relevant documents. Learned advocate for the victim - complainant also confirms as regards to the settlement as well as the documents which were parted to have been executed in favour of Adani Port & SEZ Limited have been reversed and put into original condition in the name of the complainant victim. Learned APP wants to verify as regards the genuineness of the settlement and as to whether execution of the documents are reversed and victim is put into possession and ownership of the land or not. Let it may be done. List on 16.10.2020.

(2.) In pursuance thereof, the learned APP has verified from the concerned Police Station and confirms the settlement.

(3.) Considering the issue involved in the present application and with consent of the learned advocates appearing for the respective parties as well as considering the fact that the dispute amongst the applicant and original complainant has been resolved amicably, this application is taken up for final disposal forthwith.