MEGHJIBHAI RAVJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Krutik Parikh, learned AGP waives service of notice of rule on behalf of respondent State. With the consent of learned advocates for the respective parties, the matter is taken up for final hearing today.

(2.) Mr. Sheth, learned advocate for the petitioners places on record an oral order dtd. 11/7/2023 passed by this court in Special Civil Application No. 11601 of 2023 in the case of the present petitioner on the same subject matter and submits that these petitions may also be disposed of on the same lines. The order dtd. 11/7/2023 reads as under:

(3.) In view of the above, present petitions are allowed. The orders impugned in the petitions are quashed and set aside. The applications filed by the petitioners under Sec. 28A of the Act is hereby revived. The applications shall be decided only after the final outcome of the reference proceedings. Rule is made absolute. No costs.