Prakash S/O Mukeshbhai Lavjibhai ... vs State Of Gujarat
2021 Latest Caselaw 13909 Guj

     C/SCA/12148/2021                          ORDER DATED: 13/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
             R/SPECIAL CIVIL APPLICATION NO. 12148 of 2021
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             PRAKASH S/O MUKESHBHAI LAVJIBHAI SARVAIYA
                               Versus
                         STATE OF GUJARAT
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Appearance:
MR ANAND B GOGIA(5849) for the Petitioner(s) No. 1,2
MS MUSKAN A GOGIA(6624) for the Petitioner(s) No. 1,2
for the Respondent(s) No. 2,3
MR.DHARMESH DEVNANI, AGP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA

                           Date : 13/09/2021
                            ORAL ORDER

After the order was dictated on 01.09.2021 in the open court rejecting the writ petition and before signature thereof, learned advocate Mr.Gogia appearing for the petitioner had supplied the judgment dated 07.10.2016 passed in Special Civil Application No.1795 of 2013, which has been confirmed by the Division Bench vide order dated 04.08.2017 passed in Letters Patent Appeal No.1234 of 2017.

This Court has perused the aforesaid judgments. Prima facie it appears that the case of the petitioner is covered by the aforesaid judgment and hence, the order of rejecting the petition is hereby recalled.

Registry shall place the writ petition before the appropriate bench.

(A. S. SUPEHIA, J) NABILA