LAWS(GJH)-2021-8-274

SHREYANSH GOVINDBHAI DHOLAKIYA Vs. STATE OF GUJARAT

Decided On August 28, 2021
Shreyansh Govindbhai Dholakiya Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) It is represented by the learned counsel appearing for the appellants that, in view of the disposal of the main revision petition by the SSRD, during the pendency of the proceedings b e f o r e t h i s C o u r t , t h e s u b j e c t m a t t e r o f t h i s Letters Patent Appeal has become infructuous. The Special Civil Application itself is filed against C/LPA/340/2018 ORDER the interim orders passed, pending revision by the revisional authority.

(2.) In view of the disposal of the main revision application by the SRD, the subject matter of this appeal has become infructuous. Accordingly, the appeal stands disposed of. No order as to costs.