VASANATKUMAR MANJIBHAI THACKER Vs. SPECIAL SECRETARY REVENUE DEPARTMENT

JUDGEMENT

(1.) Heard learned advocate Mr.Vimal Purohit and learned advocate Mr.Mehul Sharad Shah with learned advocate Mr.Dharm Raval for the petitioners in respective petitions, learned Assistant Government Pleader Mr.Krutik Parikh for the respondent No.1 and learned advocate Mr.P.J.Kanabar for the respondent No.2.

(2.) Learned advocate Mr.P.J.Kanabar has tendered the affidavit of respondent No.2- Bharat Hariram Thackar which reads as under :

(3.) In view of the above affidavit dtd. 27/1/2022, the cause of action arising in both the petitions would not survive, accordingly, both the petitions are disposed of.