J S BAXI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The learned Counsel for the petitioner at the outset of the hearing stated that the petitioner has expired on 19th January, 1992. An application to bring on record his heirs and legal representatives has been submitted in the Court on 13th April, 1992 but that has not been placed on the Board so far. A copy of the said application has been produced for the perusal of this Court. It is really a sorry state of affairs prevailing in this Court that the civil application which has been filed in the year 1992 has not been scrutinised and placed on the Board for orders for all these years. However, the legal heirs mentioned in the said application are ordered to be brought on record of this Special Civil Application as heirs and legal representatives of the deceased petitioner. The office is directed to make necessary correction in the cause title of the Special Civil Application. As Shri Rana has put appearance for the impleaded petitioners, i.e., the heirs and legal representatives of the deceased petitioner no notice is required to be issued to them.

(2.) The matter is taken up for final hearing. Heard the learned Counsels for the parties.

(3.) This Special Civil Application has come up for admission before this Court on 24th June, 1987 on which date, the Court ordered, "Rule to be heard with Special Civil Application No. 3534 of 1985." The Special Civil Application No. 3534 of 1985 has already been decided by this Court on 14th August, 1996. In that Special Civil Application, Shri Rana was the Counsel for the petitioner therein.