Patel Kanubhai Lalabhai vs State Of Gujarat
2021 Latest Caselaw 17413 Guj

     C/SCA/16727/2021                                ORDER DATED: 17/11/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 16727 of 2021

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                        PATEL KANUBHAI LALABHAI
                                 Versus
                           STATE OF GUJARAT
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Appearance:
MS TEJAL K SHAH(2719) for the Petitioner(s) No. 1
for the Respondent(s) No. 2
MS DHARITRI PANCHOLI, AGP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                             Date : 17/11/2021
                              ORAL ORDER

Heard learned Advocate Ms. Tejal K. Shah for the petitioner and learned AGP Ms. Dharitri Pancholi for the respondent-State.

Learned Advocate Ms. Shah for the petitioner would submit that the issue raised in the present petition is squarely covered by decision of Co- ordinate Bench of this Court in Special Civil Application No. 1270 of 2013 and allied matters dated 03.01.2018, which judgment came to be affirmed by the Hon'ble Division Bench of this Court vide order dated 06.01.2020 in Letters Patent Appeal No. 16 of 2020 and allied matters. Having regard to the same, learned Advocate Ms. Shah would submit that similar order may be passed in the present matter.

In this view of the matter, issue Notice returnable on 15.12.2021. Learned AGP waives service of notice for the respondent No.1.

Direct service for respondent No.2 is permitted.

(NIKHIL S. KARIEL,J) BDSONGARA