LALJIBHAI CHHAGANBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) It transpires that during the pendency of this application, a subsequent development has taken place by way of executing a sale-deed in favour of the original complainant and as per the submission made by the applicants, the possession is also handed over.

(2.) By way of present application, the applicants - original accused have prayed for the following reliefs:-

(3.) Heard Mr. H.K. Patel, learned advocate for the applicants; Mr. A.J. Yagnik, learned advocate for the respondent no.2 - complainant and Mr. Dhawan Jayswal, APP for the respondent No.1 - State. Matter is heard for final disposal.