GAUAMBHAI D BRAHMBHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) MR. ASHISH Shah, learned advocate appearing on behalf of the respective petitioners and Mr. S. M. Gohil, learned advocate for Mr. Harin Raval, learned advocate appearing on behalf of contesting respondents, have stated that the present petitions are one page petitions and main Special Civil Application No. 15681 of 2005 has been disposed of in terms of the order dated 27th October,2005 passed by Division Bench of this Court in Letters Patent Appeal No. 1444 of 2005. In view of the above, it is requested to dispose of the present petitions also in terms of the order 27th October,2005 passed by Division Bench of this Court in Letters Patent Appeal No. 1444 of 2005.

(2.) IN view of the above submission, the present Special Civil Applications are disposed of in terms of the order 27th October,2005 passed by Division Bench of this Court in the Letters Patent Appeal No. 1444 of 2005. No costs.