MAHESH RATAN JOGI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEARNED advocate Mr. Dave for the appellant states that since the appellant has expired and his heirs have not approached this Court to pursue this appeal, this appeal may be treated as having abated. The appellant has expired on 29. 3. 2006 and despite lapse of about three years, since nobody approached, it can safely be inferred that the legal heirs or representatives of the deceased- appellant are not interested in pursuing the appeal. The appeal, therefore, stands abated and stands disposed of as abated.