CHAUDHARY NARSINBHAI BABABHAI Vs. DISTRICT REGISTRAR

JUDGEMENT

(1.) Heard learned advocate Mr.Dipen Desai for the petitioners and learned Assistant Government Pleader Mr.Trupesh Kathiriya for the respondent No.1.

(2.) The purpose of recording the above order dtd. 26/9/2019 and not granting ad-interim relief on that day was to give a chance to the State Government to respond. Paragraph no. 9 of the order specifically records that this Court was prima facie of the opinion that the ingredients of Sec. 81 of the Act would not seem to have been attracted. Therefore, Notice was made returnable on 3/10/2019. Thereafter, on 3/10/2019, the matter was adjourned to 16/10/2019. On 16/10/2019, this Court passed the following order:

(3.) In view of the above statement and considering the aforesaid order passed by this Court, this petition has become infructuous. The impugned order dtd. 13/9/2019 therefore would not be operated. The petition is accordingly disposed of. Notice is discharged.