JAIHIND SEVA MANDAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THOUGH served, none appears for the petitioner. This Court while admitting the petition on 31. 08. 2001, had passed the following order :-

(2.) IN view of the aforesaid, by interlocutory order, the State Government was directed to decide the application of the petitioner. In that view of the matter, the petition has become infructuous. The petition, therefore, stands disposed of as having become infructuous. Rule is discharged. Interim relief if any, stands vacated.