Deceased Bavchandbhai ... vs State Of Gujarat
2021 Latest Caselaw 2425 Guj

        C/LPA/799/2019                                ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/LETTERS PATENT APPEAL NO. 799 of 2019
         In R/SPECIAL CIVIL APPLICATION NO. 9597 of 2016
                              With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
           In R/LETTERS PATENT APPEAL NO. 799 of 2019
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        DECEASED BAVCHANDBHAI RANCHHODBHAI PATEL
                          Versus
                    STATE OF GUJARAT
==========================================================
Appearance:
MR BS PATEL, SENIOR COUNSEL WITH MR CHIRAG B PATEL(3679) for
the Appellant(s) No. 1,1.1,1.2,1.3,2,3,4,5,6,7,8
MR TIRTHRAJ PANDYA, ASST. GOVERNMENT PLEADER/PP(99) for the
Respondent(s) No. 1
NOTICE SERVED(4) for the Respondent(s) No. 2
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 CORAM: HONOURABLE MR. JUSTICE R.M.CHHAYA
        and
        HONOURABLE MR. JUSTICE R.P.DHOLARIA

                         Date : 16/02/2021

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE R.M.CHHAYA)

1. Heard Mr. B. S. Patel, learned senior counsel assisted by Mr.Chirag B. Patel for the appellants and Mr. Tirthraj Pandya, learned AGP for the respondents.

2. Mr. B. S. Patel, learned senior counsel does not press this appeal in view of the judgment of Apex Court in case of Vinodchandra Salarlal Kapadia Vs. State of Gujarat & Ors. reported in 2020 (2) GLH 651.

3. In view of aforesaid, judgment of the learned Single Judge stands confirmed. Status quo stands vacated.

C/LPA/799/2019 ORDER

4. At this juncture, Mr. Patel, learned senior advocate appearing for the appellants submitted that appellants intend to avail benefit of new policy of the government. The same is not the subject matter of the present proceedings. Therefore, no observations are required to be made in that behalf. However, it is open for the appellants to approach the competent authority for the same. With these observations, appeal is disposed of as not pressed.

5. In view of disposal of main appeal, Civil Application does not survive and disposed of accordingly.

(R.M.CHHAYA, J)

(R.P.DHOLARIA, J) DRASHTI K. SHUKLA