Janakkumar Rasvindrarai Desai vs State Of Gujarat
2021 Latest Caselaw 13875 Guj

    C/SCA/19350/2017                                   ORDER DATED: 13/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 19350 of 2017
                                With
            R/SPECIAL CIVIL APPLICATION NO. 19347 of 2017
                                With
            R/SPECIAL CIVIL APPLICATION NO. 19348 of 2017
                                With
            R/SPECIAL CIVIL APPLICATION NO. 19349 of 2017
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                       JANAKKUMAR RASVINDRARAI DESAI
                                   Versus
                         STATE OF GUJARAT & 4 other(s)
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Appearance:
MS. KRUTI M SHAH(2428) for the Petitioner(s) No. 1
GOVERNMENT PLEADER(1) for the Respondent(s) No. 1,2,3,4
MR CHINMAY M GANDHI(3979) for the Respondent(s) No. 5
MR MB GANDHI(326) for the Respondent(s) No. 5
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  CORAM:HONOURABLE THE ACTING CHIEF JUSTICE MR. JUSTICE
        R.M.CHHAYA
        and
        HONOURABLE MR. JUSTICE BIREN VAISHNAV

                           Date : 13/09/2021
                        COMMON ORAL ORDER

(PER : HONOURABLE THE ACTING CHIEF JUSTICE MR. JUSTICE R.M.CHHAYA)

Learned counsels for the respondents relying

upon the judgment of the Apex Court in the case of

Indore Development Authority vs. Manoharlal and

others, reported in 2020 (8) SCC 129, which was also

followed by a coordinate Bench of this Court in

Diwanbhai Keshavbhai Tadpada vs. State of Gujarat and

others in Special Civil Application No.12263 of 2016,

state that the ratio laid down in these judgments

would cover the issue involved in the present

petitions.

C/SCA/19350/2017 ORDER DATED: 13/09/2021

Ms.Shah, learned counsel for the petitioners has

some personal difficulty and she seeks permission to

file rejoinder. As a last chance, the matters are

adjourned to 21.09.2021.

(THE ACTING CHIEF JUSTICE R.M.CHHAYA, J)

(BIREN VAISHNAV, J) GAURAV J THAKER