Gujarat Forest Produce Gathers ... vs State Of Gujarat
2022 Latest Caselaw 8148 Guj

    C/SCA/18362/2022                             JUDGMENT DATED: 19/09/2022




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/SPECIAL CIVIL APPLICATION NO. 18362 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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    GUJARAT FOREST PRODUCE GATHERS AND FOREST WORKERS
                          UNION
                           Versus
                     STATE OF GUJARAT
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Appearance:
MR RAJESH M CHAUHAN(2470) for the Petitioner(s) No.
1,10,11,12,13,14,2,3,4,5,6,7,8,9
for the Respondent(s) No. 2,3
MR.KURVEN DESAI, AGP for the Respondent(s) No. 1
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    CORAM:HONOURABLE MR. JUSTICE BIREN VAISHNAV

                             Date : 19/09/2022

                            ORAL JUDGMENT

1. Rule returnable forthwith. Mr.Kurven Desai,

learned Assistant Government Pleader, waives

C/SCA/18362/2022 JUDGMENT DATED: 19/09/2022

service of notice of rule on behalf of the

respondent - State.

2. The only prayer made in the petition is that the

respondents be directed to consider the

representation dated 16.04.2022.

3. The respondents are directed to consider the

same in accordance with law within a period of

eight weeks from the date of receipt of copy of

this order. Petition is allowed, accordingly. Rule

is made absolute accordingly.

(BIREN VAISHNAV, J) ANKIT SHAH