V J CHAUDHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEARNED AGP has submitted that the petition does not survive in view of the fact that appropriate orders were made vide Government Resolution dated 20. 10. 2004. However, in absence of any instruction from the petitioner himself, learned counsel Mr. Barot was not in a position to make any statement or submission. Therefore, relying upon the statement made by learned AGP on instruction, the petition was not pressed for any relief at this stage. Accordingly, the petition is disposed of. Rule is discharged and the interim relief is vacated with no order as to costs with liberty to the petitioner to approach in case of necessity.