Deepak Mangalbhai Kamble vs State Of Gujarat
2021 Latest Caselaw 15891 Guj

      C/SCA/14959/2021                              ORDER DATED: 07/10/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
              R/SPECIAL CIVIL APPLICATION NO. 14959 of 2021
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                         DEEPAK MANGALBHAI KAMBLE
                                   Versus
                             STATE OF GUJARAT
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Appearance:
KAUSHAL S JANI(7627) for the Petitioner(s) No. 1
for the Respondent(s) No. 2
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP(99) for the
Respondent(s) No. 1
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  CORAM:HONOURABLE MS. JUSTICE SANGEETA K. VISHEN

                              Date : 07/10/2021

                               ORAL ORDER

1. Mr. Kaushal S. Jani, learned advocate for the petitioner submitted that the petitioner had preferred a writ petition being Special Civil Application No. 16213 of 2012 before this Court, seeking direction and this Court was kind enough to direct the respondent to consider the application of the petitioner and decide the same in accordance with law. Accordingly, the petitioner had made an application citing various judgments of this Court, however, the Registrar - Ahmedabad Municipal Corporation, without considering the application in a proper perspective, has rejected the application.

2. Having regard to the submissions made, issue Notice returnable on 23.11.2021.

(SANGEETA K. VISHEN,J) prk