Gujarat High Court
Patel Agency Through Rajani ... vs State Of Gujarat on 5 February, 2026
NEUTRAL CITATION
C/SCA/1414/2026 ORDER DATED: 05/02/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 1414 of 2026
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PATEL AGENCY THROUGH RAJANI VALLABHBHAI PATEL
Versus
STATE OF GUJARAT & ANR.
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Appearance:
MR SHALIN MEHTA, SENIOR ADVOCATE FOR MR NIRAV C
SANGHAVI(5950) for the Petitioner(s) No. 1
DR VENUGOPAL PATEL, AGP for the Respondent(s) No. 1,2
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CORAM:HONOURABLE MR. JUSTICE ANIRUDDHA P. MAYEE
Date : 05/02/2026
ORAL ORDER
1. By the present writ petition, the petitioner prays for an appropriate writ, order or direction to the respondent No.2 and his Sub-ordinate Police Officers to comply strictly with the circular dated 08.09.2025 issued by the respondent No.1, Home Department, New Sachivalaya, Gandhinagar.
2. Learned Assistant Government Pleader Dr.Venugopal Patel, upon instructions submits, that the circular dated 08.09.2025 issued by the Home Department, New Sachivalaya, Gandhinagar shall be strictly followed in the case of the petitioner herein.
3. In view of the aforesaid statement made by the learned Assistant Government Pleader, learned Senior Advocate Mr.Mehta for the petitioner submits that the prayers made in the present writ petition are satisfied.
4. In view of the above, the present writ petition is disposed of accordingly.
Direct service is permitted.
Sd/-
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