NATVARSINH GOVINDSINH RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for appropriate writ, order and/or directions, for quashing and setting aside the impugned order of suspension dtd. 19/10/1991.

(2.) TODAY, when the matter is taken up for final hearing, Ms. Calla, learned Assistant Government Pleader has submitted that the petitioner has expired on 23/1/2003. She has produced copy of the Death Certificate of the petitioner. The same is directed to be taken on record. No steps are taken to bring the heirs of original petitioner on record. In view of the above, present Appeal From Order is dismissed having abated. Even otherwise, in view of the fact that what is challenged in the present Special Civil Application is order of suspension and the petitioner has already expired, no cause surprise. Hence, the present petition deserves to be dismissed and is accordingly dismissed as having abated. Rule is discharged.