PATEL KASHIBHAI TARSHIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties.

(2.) The main writ petition, being Special Civil Application No.22361 of 2006, has been preferred by the original petitioner - Patel Kashibhai Tarshibhai, who has expired on 25.5.2008.

(3.) In the application for bringing the heirs on record, following prayers are made:-