OZA NIKUN DASHRATHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.Gaurav Chudasama has submitted that the petitioner no.21 of Special Civil Application No.17605 of 2018 has already passed away on 27/8/2019. He has tendered the death certificate for the same. The same is ordered to be taken on record. Accordingly, the writ petition, apropos petitioner no.21, will not survive.

(2.) Since a common issue is involved in the present writ petitions, the same are heard and decided analogously today by this common judgment.

(3.) Rule. Learned advocates appearing for the respective respondents waive service of notice of rule.