RADHESHYAM PURSHOTTAMDAS TRIVEDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner has preferred the present petition for challenging the legality and validity of the notice dated 3.8.1996 issued by respondent No.2 in purported exercise of the power under Section 76A of the Bombay Tenancy and Agricultural Lands Act (hereinafter referred to as "the Act"), whereby the matter was proposed to be taken in revision against the order dated 28.9.1992 passed by the Mamlatdar and ALT, Daskroi in Tenancy Case No.459 of 1992.

(2.) WHEN the matter is taken up for hearing, Mr.Chhaya, learned AGP placed on record the communication received by the office of the Government Pleader dated 3.1.1997 intimating that the proceedings under Section 76A of the Act pursuant to the impugned notice are finalised vide order dated 7.12.1996 and as per the said order, the notice under Section 76A is withdrawn and the order of the Mamlatdar dated 28.9.1992 is confirmed. The copy of the order of the Dy. Collector dated 7.12.1996 is also produced on record.

(3.) IN view of the above, as the cause for the petitioner would not survive for challenging the notice since the final order is passed and in the final order, the said notice is withdrawn.