Gujarat High Court
District Development Officer, ... vs Ranjitbhai Raghubhai Lakum on 5 May, 2025
Author: A.S. Supehia
Bench: A.S. Supehia
NEUTRAL CITATION
C/LPA/632/2025 ORDER DATED: 05/05/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/LETTERS PATENT APPEAL NO. 632 of 2025
In R/SPECIAL CIVIL APPLICATION NO. 6430 of 2020
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2025
In R/LETTERS PATENT APPEAL NO. 632 of 2025
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DISTRICT DEVELOPMENT OFFICER, BHAVNAGAR DISTRICT
PANCHAYAT & ORS.
Versus
RANJITBHAI RAGHUBHAI LAKUM & ANR.
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Appearance:
MR HS MUNSHAW(495) for the Appellant(s) No. 1,2,3,4
ADITI S RAOL(8128) for the Respondent(s) No. 1
MS SHRUTI R. DHRUVE, AGP for the Respondent(s) No. 2
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CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
and
HONOURABLE MR.JUSTICE R. T. VACHHANI
Date : 05/05/2025
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA) Learned advocate Mr.H.S.Munshaw, requests for withdrawal of the present Letters Patent Appeal with a view to file appropriate review application against the judgment and order passed by the learned Single Judge.
Permission as prayed for is granted. The present appeal stands disposed of as withdrawn, reserving such liberty in favour of the appellants.
As a consequence, the connected application also stands disposed of accordingly.
Sd/-
(A. S. SUPEHIA, J) Sd/-
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