PATEL MAGANBHAI KESURBHAI Vs. BHOGILAL PUNJABHAI VASAVA

JUDGEMENT

(1.) Heard the learned Counsel for the respondent No. 5 and perused the Special Civil Application.

(2.) The petitioner has expired during the pendency of this Special Civil Application and his heirs and legal representatives have already been brought on record.

(3.) None of the respondents including the respondent No. 5 has filed reply to this Special Civil Application.