Jebaliya Narendrabhai Ramkubhai vs State Of Gujarat
2022 Latest Caselaw 10027 Guj

    C/SCA/25014/2022                                    ORDER DATED: 13/12/2022




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


            R/SPECIAL CIVIL APPLICATION NO. 25014 of 2022

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                   JEBALIYA NARENDRABHAI RAMKUBHAI
                                 Versus
                           STATE OF GUJARAT
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Appearance:
MR BHUNESH C RUPERA(3896) for the Petitioner(s) No. 1
for the Respondent(s) No. 2,3,4,5,6,7
MR HARDIK SONI, AGP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE

                              Date : 13/12/2022

                               ORAL ORDER

This petition is filed under Article 226 of the Constitution of India for the following prayers :

"8(A) Your Lordships may be pleased to direct the respondent no.3 to decide the application of the petitioner dated 16.4.2022 (Annexure-D) and communicate the outcome of the same forthwith;

(B) Your Lordships may be pleased to direct the respondent authorities more particularly, the respondent no.3 to make necessary mutation entry in the revenue record as per the judgment and decree passed by the learned Principal Civil Judge, dated 13.4.2022 passed in Regular Civil Suit No.1 of 2018 in the interest of justice."

C/SCA/25014/2022 ORDER DATED: 13/12/2022

Learned advocate for the petitioner, at the outset, has submitted that the judgment and decree in the Regular Civil Suit No.1 of 2018 is now the subject matter of challenge before the appellate forum and, therefore, insofar as the prayer no.8(B) is concerned, the same would not survive. However, learned advocate seeks permission to withdraw the petition with a liberty to pursue the application dated 16.4.2022 filed and pending before the Mamlatdar, Vinchhiya.

The Mamlatdar, Vinchhiya, shall consider such application in accordance with law and communicate the outcome to the petitioner as expeditiously as possible.

With the above, petition stands disposed of accordingly. Direct service is permitted.

(A.Y. KOGJE, J.) /MOINUDDIN