Patel Mehulkumar Jitendrabhai vs State Of Gujarat
2022 Latest Caselaw 8264 Guj

    C/SCA/10495/2022                               JUDGMENT DATED: 21/09/2022




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/SPECIAL CIVIL APPLICATION NO. 10495 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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                       PATEL MEHULKUMAR JITENDRABHAI
                                    Versus
                              STATE OF GUJARAT
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Appearance:
MR. YOGENDRA THAKORE(3975) for the Petitioner(s) No. 1,2,3,4,5,6,7,8,9
MR.UTKARSH SHARMA, AGP for the Respondent(s) No. 1,2
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    CORAM:HONOURABLE MR. JUSTICE BIREN VAISHNAV

                               Date : 21/09/2022

                              ORAL JUDGMENT

1. RULE returnable forthwith. Mr.Utkarsh Sharma

learned AGP waives service of notice of Rule on

behalf of the respondent State.

C/SCA/10495/2022 JUDGMENT DATED: 21/09/2022

2. With the consent of learned advocates for the

respective parties, the petition is taken up for

final hearing.

3. At the outset, learned counsel for the petitioner

states that this matter is covered by the decision

rendered in Special Civil Application No.8667 of

2022 and allied matters decided by this Court on

20.09.2022.

4. In view of the law laid down and the reasons

assigned in the aforesaid judgement, the

offending clauses of the Government Resolution

dated 01.04.2022 are accordingly quashed and

set aside.

5. Petition is allowed to the aforesaid extent. Rule

is made absolute to the aforesaid extent.

(BIREN VAISHNAV, J) ANKIT SHAH