Shantaben Somabhai Baria vs State Of Gujarat
2021 Latest Caselaw 3737 Guj

            C/SCA/14851/2020                                        ORDER



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/SPECIAL CIVIL APPLICATION NO. 14851 of 2020
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                 SHANTABEN SOMABHAI BARIA
                            Versus
                      STATE OF GUJARAT
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Appearance:
MR SP MAJMUDAR(3456) for the Petitioner(s) No. 1,10,2,3,4,5,6,7,8,9
RUSHABH H MUNSHAW(8958) for the Petitioner(s) No. 1,10,2,3,4,5,6,7,8,9
for the Respondent(s) No. 2,3,4,5
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP(99) for the
Respondent(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI
                    Date : 03/03/2021
                     ORAL ORDER

When the matter is taken up for hearing, learned advocate Mr. S. P. Majmjudar appearing on behalf of the petitioners has specifically contended and averred in the petition on oath that before passing the impugned order, Collector, Chhota Udepur has not granted any opportunity of hearing and to substantiate this, has placed reliance upon the judgment of the Division Bench of this Court delivered on 1.7.2015 in Letters Patent Appeal No.899 of 2015.

It has been contended that in view of non-granting of opportunity, alternative remedy would not be a bar coming in the way of the petitioners to approach this Court. Considering this submission, NOTICE returnable on 15.03.2021.

(ASHUTOSH J. SHASTRI, J)

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