HUMAYU VIJARAT HUSAIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the outset, learned advocates for the respective parties have submitted that in view of the judgement dtd. 31/3/2023 passed by the Division Bench of this Court in Letters Patent Appeal No.347 of 2022 and allied matters, the present writ petitions will not survive however, learned advocate Mr.Hakim has submitted that the opponents/respondents-original petitioners of the captioned writ petitions have filed SLP against the aforesaid judgement and in case, the judgement is set aside, liberty may be reserved in favour of the petitioners to revive the writ petitions.

(2.) Request is acceded to. The matters stand disposed of in view of the judgement dtd. 31/1/2023 passed by the Division Bench in Letters Patent Appeal No.347 of 2022 and allied matter. In case, the aforesaid judgement is altered or set aside in any manner, liberty is reserved in favour of the petitioners to revive the present writ petitions by filing a simple note before the Registry.

(3.) As a sequel, the connected civil applications also stand disposed of.