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Dilipkumar Bhalabhai Parmar vs State Of Gujarat
2021 Latest Caselaw 1678 Guj

Citation : 2021 Latest Caselaw 1678 Guj
Judgement Date : 4 February, 2021

Gujarat High Court
Dilipkumar Bhalabhai Parmar vs State Of Gujarat on 4 February, 2021
Bench: Bhargav D. Karia
         C/SCA/2017/2021                                        ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/SPECIAL CIVIL APPLICATION NO. 2017 of 2021

================================================================
                     DILIPKUMAR BHALABHAI PARMAR
                                 Versus
                           STATE OF GUJARAT
================================================================
Appearance:
MR HIREN VERMA FOR MR GAJENDRA P BAGHEL(2968) for the
Petitioner(s) No. 1
for the Respondent(s) No. 2,3
MR ISHAN JOSHI, AGP for the Respondent(s) No. 1
UMARFARUK M KHARADI(8155) for the Respondent(s) No. 4
================================================================

 CORAM: HONOURABLE MR. JUSTICE BHARGAV D. KARIA

                              Date : 04/02/2021

                               ORAL ORDER

Heard learned advocate Mr.Hiren Verma for learned advocate Mr.Gajendra P. Baghel for the petitioner, learned Assistant Government Pleader Mr.Ishan Joshi for the respondent No.1 and learned advocate Mr.Umarfaruk M. Kharadi for the respondent No.4 through video conference.

Learned advocate Mr.Kharadi who appears on caveat for respondent No.4 raised a preliminary objection with regard to the locus of the petitioner and relied upon the decision of the Division Bench of this Court in Special Civil Application No.12298 of 2009 and other matters and contended that the petitioner cannot be said to be an aggrieved person even if he has filed complaint against the respondent No.4.

              C/SCA/2017/2021                                             ORDER




        It     was      further          contended       by    learned        advocate

Mr.Kharadi that by the impugned order, the Additional Development Commissioner has remanded the matter back to the District Development Officer and therefore, the petitioner even otherwise could not raise any objection to such remand order.

Learned advocate Mr.Hiren Verma for learned advocate Mr.Baghel prays for time to take instructions and go through the judgment of the Division Bench of this Court relied upon by the learned advocate Mr.Kharadi.

Stand over to 11th February, 2021. To be listed on top of the Board.

(BHARGAV D. KARIA, J) PALAK

 
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