THAKOR PRATAPJI DALJIJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By an order dated 17.02.2021, this Court had passed an order which reads as under:

(2.) Subsequently, on 01.09.2021, this Court recorded the following order:

(3.) In compliance thereof, the applicant has filed an affidavit dated 26.08.2021 stating that the applicant has already vacated the land in question. The affidavit reads as under: