BHIKHBHAI KALABHAI GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.M.K.Vakharia for the petitioners and learned Assistant Government Pleader Mr.Ayaan Patel for the respondent-State.

(2.) By this petition, the petitioners have prayed for the following reliefs :

(3.) It appears that by efflux of time, the petition has become infructuous and therefore, the same is disposed of as having become infructuous with a liberty to revive in case of difficulty. Rule is discharged.