ABDULRAHIM ISMAIL BHOL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS petition has been preferred challenging order dated 17/12/2003 (Annexure - J) as well as order dated 29/08/2008 (Annexure - L ). In light of the view that the Court is inclined to take in the facts of the case it is not necessary to go into validity of the order appearing at Annexure - J made on 17/12/2003.

(2.) RULE. Learned Assistant Government Pleader is directed to waive service.

(3.) THE petitioners as legal heirs of deceased - Haji Ismail Ibrahim Bhol have challenged the order / communication dated 29/08/2008 whereby respondent No. 1-authority has without going into merits of the appeal held that the same is not required to be dealt with as all proceedings under the Displaced Persons (Compensation and Rehabilitation) Act, 1954 have come to an end by virtue of a Repeal Act with effect from 06/09/2005.