Idrishbhai Ibrahimbhai Khattri vs State Of Gujarat
2022 Latest Caselaw 4975 Guj

     C/SCA/9194/2022                              JUDGMENT DATED: 08/06/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/SPECIAL CIVIL APPLICATION NO. 9194 of 2022


FOR APPROVAL AND SIGNATURE:


HONOURABLE MR. JUSTICE BIREN VAISHNAV

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1     Whether Reporters of Local Papers may be allowed
      to see the judgment ?

2     To be referred to the Reporter or not ?

3     Whether their Lordships wish to see the fair copy
      of the judgment ?

4     Whether this case involves a substantial question
      of law as to the interpretation of the Constitution
      of India or any order made thereunder ?

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                       IDRISHBHAI IBRAHIMBHAI KHATTRI
                                    Versus
                             STATE OF GUJARAT
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Appearance:
MR VAIBHAV N SHETH(5337) for the Petitioner(s) No. 1
for the Respondent(s) No. 2
MR. SOAHAM JOSHI, ASSISTANT GOVERNMENT PLEADER/PP for the
Respondent(s) No. 1
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    CORAM:HONOURABLE MR. JUSTICE BIREN VAISHNAV

                              Date : 08/06/2022

                              ORAL JUDGMENT

1 Heard Mr.Vaibhav Sheth, learned advocate for the petitioner and

Mr.Soaham Joshi, learned Assistant Government Pleader for the State.

C/SCA/9194/2022 JUDGMENT DATED: 08/06/2022

2 Rule returnable forthwith. Mr.Joshi, learned AGP, waives service

of rule on behalf of the State - respondent.

3 By way of this petition under Article 226 of the Constitution of

India, the petitioner has prayed for a direction to the respondent No.2

authority to expedite the hearing of Appeal No. 158 of 2021 filed by the

petitioner challenging certain proceedings. The appeal has been filed on

09.09.2021 and has still not been heard.

4 Having heard the learned counsels for the respective parties, the

respondent No.2 is directed to decide the appeal, being Appeal No. 158 of

2021 within a period of six weeks from the date of receipt of copy of this

order on its own merits in accordance with law.

With the aforesaid observation, the petition is disposed of. Rule is

made absolute to the above extent. Direct service is permitted.

(BIREN VAISHNAV, J) Bimal