KASAMBHAI RASULBHAI MOMIN v. STATE OF GUJARAT

C/SCA/13872/2024 ORDER DATED: 07/10/2024

IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

R/SPECIAL CIVIL APPLICATION NO. 13872 of 2024

======================================================== KASAMBHAI RASULBHAI MOMIN & ORS.

======================================================== Appearance: MR. EKRAMA H QURESHI(7000) for the Petitioner(s) No. 1,2,3,4 MR JAYNEEL PARIKH ASSISTANT GOVERNMENT PLEADER/PP for the Respondent(s) No. 1,2,3,4 ========================================================

CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

Date : 07/10/2024

ORAL ORDER

Learned Advocate Mr. Ekrama Qureshi on behalf of the petitioners

tenders a copy of an order passed by the Deputy Collector, Land Reforms

and Appeal, Ahmedabad dated 21.09.2024 in Tenancy Revision Case No.

21 of 2023 and having regard to the same it is submitted that the grievance

of the petitioners no longer surviving the petition may be disposed of

accordingly. Having regard to such a request, the order is taken on record.

The petition stands disposed of as having become infructuous.

(NIKHIL S. KARIEL,J) NIRU

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