JENAB BIBI Vs. THE STATE OF GUJARAT

JUDGEMENT

(1.) RULE. The learned advocates appearing for the respective respondents waives service of notice of RULE.

(2.) THIS application has been preferred by the applicants, who are legal heirs of the deceased (original petitioner) who expired on 13.07.2011 and a Certificate of Death issued by the Competent Officer of respondent ? Nagarpalika is placed on record.