Prafulbhai Somabhai Patel vs State Of Gujarat
2021 Latest Caselaw 16112 Guj

     C/SCA/15119/2021                             ORDER DATED: 12/10/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 15119 of 2021

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                        PRAFULBHAI SOMABHAI PATEL
                                  Versus
                            STATE OF GUJARAT
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Appearance:
MR AS ASTHAVADI(3698) for the Petitioner(s) No. 1,2,3,4,5
for the Respondent(s) No. 2,3
MS DHARITRI PANCHOLI, AGP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                             Date : 12/10/2021

                               ORAL ORDER

1. Heard learned advocate Mr. A.S. Asthavadi on behalf of the petitioners and learned AGP Ms. Dharitri Pancholi on behalf of the respondent State.

2. Learned advocate Mr. Asthavadi would submit that the issue raised in the present petition is covered by the decision of this Court in Special Civil Application No.447 of 2000 vide judgment dated 24.07.2017 (Coram : A.Y. Kogje, J.), which came to be confirmed by the Hon'ble Division Bench of this Court in Letters Patent Appeal No.1542 of 2018 and allied matters and whereas the decision of the Hon'ble Division Bench of this Court had not been interfered with by the Hon'ble Supreme Court vide order dated 31.07.2020.

3. Having regard to the same, issue notice for final disposal returnable on 27.10.2021.

C/SCA/15119/2021 ORDER DATED: 12/10/2021

4. Learned AGP waives service of notice on behalf of respondent No.1 State. Direct service for rest of the respondents is permitted.

5. List Special Civil Applications No.10536 & 11147 of 2021 and allied matters which are stated to be cognate matters, along with this matter.

(NIKHIL S. KARIEL,J) M.H. DAVE