HIRABHAI NANJIBHAI VASANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned A.P.P., Mr.K.P. Raval for the respondent no.1 -State of Gujarat and learned counsel, Mr.Mrudul Barot for the respondent no.2 -original complainant waive service of notice of rule.

(2.) HEARD learned counsel, Mr.Brijesh Limbachia for the applicants, learned A.P.P., Mr.K.P. Raval for the respondent no.1 -State of Gujarat and learned counsel, Mr.Mrudul Barot for the respondent no.2 -original complainant.

(3.) LEARNED counsel, Mr.Limbachia for the applicants and learned counsel, Mr.Barot for the respondent no.2 have stated that the parties have amicably settled the dispute, for which, affidavit of the complainant -respondent no.2 herein is placed on record stating that it was only with regard to trespass regarding the right of passing through the land, which has been amicably settled.