Gordhanbhai Haribhai Patel vs Gujarat Sarvoday Mandal
2021 Latest Caselaw 9786 Guj

     C/LPA/174/2018                            ORDER DATED: 28/07/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/LETTERS PATENT APPEAL NO. 174 of 2018

           In R/SPECIAL CIVIL APPLICATION NO. 2193 of 2012

                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2018
              In R/LETTERS PATENT APPEAL NO. 174 of 2018
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                    GORDHANBHAI HARIBHAI PATEL
                              Versus
                 GUJARAT SARVODAY MANDAL & 9 other(s)
==========================================================
Appearance:
MR SUNIL S JOSHI(2925) for the Appellant(s) No. 1
MR ADITYASINH JADEJA, AGP for the Respondent(s) No. 10,7,8,9
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 CORAM:HONOURABLE MR. JUSTICE J.B.PARDIWALA
       and
       HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                           Date : 28/07/2021

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE J.B.PARDIWALA)

1. This appeal under Clause 15 of the Letters Patent is at the instance of the original writ-applicant and is directed against the judgment and order passed by the learned Single Judge of this Court dated 29.12.2016, by which the learned Single Judge rejected the writ-application filed by the appellant herein (original writ-applicant) alongwith other allied petitions by way of a common judgment.

2. We have heard Mr. Sunil Joshi, the learned counsel appearing for the appellant (original writ-applicant) and Mr. Adityasinh Jadeja, the learned AGP appearing for the State.

C/LPA/174/2018 ORDER DATED: 28/07/2021

3. We take notice of the fact that against the impugned judgment and order passed by the learned Single Judge many letters patent appeals were preferred and all those appeals came to be dismissed by a Coordinate Bench of this Court dated 6.9.2019. We dispose of the present appeal also in terms of the judgment and order passed in Letters Patent Appeal No.66 of 2017 and allied appeals dated 6.9.2019.

4. The appeal stands dismissed. The civil application also stands disposed of.

(J. B. PARDIWALA, J)

(VAIBHAVI D. NANAVATI,J) K.K. SAIYED