KANTILAL KAVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application filed by the applicants who are heirs of the deceased-petitioner who expired on 4/1/2022. The application is allowed.

(2.) The applicant nos.1/1 to 1/5 shown in the cause title of the application be brought on record as legal heirs of the petitioner in the main petition.

(3.) Registry to amend the cause title.