Executive Engineer vs Khant Kantibhai Sufrabhai
2021 Latest Caselaw 5044 Guj

         C/LPA/350/2021                                      ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/LETTERS PATENT APPEAL NO. 350 of 2021

                                In
           R/SPECIAL CIVIL APPLICATION NO. 1574 of 2020
                              With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
           In R/LETTERS PATENT APPEAL NO. 350 of 2021
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                             EXECUTIVE ENGINEER
                                    Versus
                          KHANT KANTIBHAI SUFRABHAI
================================================================
Appearance:
MR UM SHASTRI(830) for the Appellant(s) No. 1,2
for the Respondent(s) No. 8
MR DIPAK R DAVE(1232) for the Respondent(s) No. 1,2,3,4,5,6,7
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 CORAM: HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM
        NATH
        and
        HONOURABLE MR. JUSTICE BHARGAV D. KARIA

                               Date : 05/04/2021

                                 ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH)

This matter has been taken­up upon a mention being made by learned counsels for both the sides i.e. Mr.U.M. Shastri and Mr.Dipak Dave, learned advocates stating that this matter is squarely covered by series of judgments of Division Bench of this Court confirmed upto the Supreme Court. As such, this appeal may also be disposed of on the same terms of the order dated 18th February, 2020 passed in Letters Patent Appeal no.169 of 2020 as under:

"The subject matter of the           Letters Patent Appeal, as fairly
stated by learned advocate           for the applicants, is squarely






           C/LPA/350/2021                                          ORDER

covered against the applicants, inasmuch as, against a decision rendered in Special Civil Application No.12350 of 2016, Letters Patent Appeal No.2152 of 2007, was preferred, and the same has attained finality in view of the order dated 04.01.2019, passed by the Apex Court dismissing Special Leave Petition (Civil) Diary No.45860 of 2018 preferred by the State of Gujarat and another. The appeal is accordingly dismissed."

Accordingly, the present appeal also stands dismissed on the same terms of the above order.

Consequently, connected Civil Application also stands disposed of.

(VIKRAM NATH, CJ)

(BHARGAV D. KARIA, J) PALAK