DASUNDI JAYRAJSINH RAJENDRASINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present petition has been filed by the petitioner under Article 226 of the Constitution of India with the following prayers :-

(2.) Mr.Madansingh Barod, learned advocate for the petitioner submits that by subsequent development, prayers made in the present petition has become infructuous and hence, he does not press this petition.

(3.) Accordingly, present petition stands disposed of as having become infructuous. Notice is discharged.