Zala Mahendrabhai Dayabhai vs Gujarat Water Supply And Sewerage ...
2021 Latest Caselaw 14163 Guj

     C/SCA/6778/2021                               ORDER DATED: 15/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 6778 of 2021

                                 With
             R/SPECIAL CIVIL APPLICATION NO. 12000 of 2020
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                  ZALA MAHENDRABHAI DAYABHAI
                            Versus
           GUJARAT WATER SUPPLY AND SEWERAGE BOARD
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Appearance:
MS PRACHI J THAKKAR(10114) for the Petitioner(s) No.
1,10,11,12,13,14,15,2,3,4,5,6,7,8,9
MR HS MUNSHAW(495) for the Respondent(s) No. 1
NOTICE SERVED BY DS(5) for the Respondent(s) No. 2,3
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 CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA

                               Date : 15/09/2021

                                ORAL ORDER

Learned advocate Mr. Yatin Oza, on instructions from Ms. Prachi J. Thakkar has submitted that he would not like to press the captioned special Civil Application, in view of order passed in Special Civil Application No.954 of 2016, since, all the petitioners are members of the respondent - Union which is beneficiary of the award. He has submitted that the petitioners will also be entitled for benefit of judgment and order passed by the Division bench in Letters Patent Appeal No.587 of 2018 and allied matters. He has submitted that since the award is already confirmed by this Court, and the petitioners are members of said union, he would not like to press the present petitions.

Request is acceded. In view of above, these petitions stand disposed of.

C/SCA/6778/2021 ORDER DATED: 15/09/2021

It is clarified that it will be open for the petitioners who are member of the Union to claim all the benefits which are arising out of the Division Bench judgment, if they are not granted by the Board in terms of the award

With this observation, the writ petitions are disposed of.

(A. S. SUPEHIA, J) VARSHA DESAI