IDRISH MEPABHAI JEDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present writ-application the applicant has prayed for the following reliefs :-

(2.) Mr. Aamir S. Pathan, the learned advocate appearing for the writ-applicant under the instructions of his client does not press present writ-application, at this stage, in view of the fact that no untoward incident has occurred in the span of three years, however reserves liberty to approach respondent authority in the case of difficulty.

(3.) The present writ-application stands disposed of as withdrawn, however liberty is kept open qua the writ-applicant to approach the respondent authority in case of difficulty.