Pragna Pravinbhai Thakar vs State Of Gujarat
2021 Latest Caselaw 1373 Guj

        C/SCA/20693/2018                                   ORDER



         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/SPECIAL CIVIL APPLICATION NO. 20693 of 2018

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                       PRAGNA PRAVINBHAI THAKAR
                                 Versus
                           STATE OF GUJARAT
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Appearance:
MS HARSHAL N PANDYA(3141) for the Petitioner(s) No. 1,2,3,4,5,6,7,8,9
MR UTKARSH SHARMA, ASSISTANT GOVERNMENT PLEADER(1) for the
Respondent(s) No. 1,2,3
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 CORAM: HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
                    Date : 29/01/2021
                     ORAL ORDER

1. The Registry has placed the captioned writ petition seeking necessary orders. In the note, it is submitted that Special Civil Application Nos.19090 of 2017, 3020 of 2018 and 20253 of 2017 along with connected applications were listed before the Court on 17.3.2020. Along with said matters, Civil Application No.1 of 2020 in Special Civil Application No.20693 of 2018 was also listed; however, the main matter being Special Civil Application No.20693 of 2018 was not listed.

2. The challenge in the writ petition being Special Civil Application No.20693 of 2018 is common to the challenge made in the aforesaid Special Civil Application No.19090 of 2017 and other allied matters.

3. This Court, vide oral judgment dated 11.1.2021 has dismissed the Special Civil Application No.19090 of 2017 and other allied matters. The issues and challenge involved in Special Civil Application No.20693 of 2018 is identical and was forming part of the group of said Special Civil Application

C/SCA/20693/2018 ORDER

No.19090 of 2017 and other allied matters; however, the said matter was left out and could not be decided.

4. Under the circumstances, outcome of the Special Civil Application No.20693 of 2018 will be governed by the oral judgment dated 11.1.2021 passed by this Court in Special Civil Application No.19090 of 2017 and other allied matters.

5. In view of the aforesaid, the Special Civil Application No.20693 of 2018 stands dismissed. Rule is discharged. No order as to costs.

(SANGEETA K. VISHEN,J) BINOY B PILLAI