Gujarat Forest Produce Gathers ... vs State Of Gujarat
2022 Latest Caselaw 8417 Guj

    C/SCA/18903/2022                             JUDGMENT DATED: 23/09/2022




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/SPECIAL CIVIL APPLICATION NO. 18903 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. 1,10,2,3,4,5,6,7,8,9
for the Respondent(s) No. 2,3
MR UTKARSH SHARMA, AGP for the Respondent(s) No. 1
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    CORAM:HONOURABLE MR. JUSTICE BIREN VAISHNAV

                             Date : 23/09/2022

                            ORAL JUDGMENT

1 Rule returnable forthwith. Mr. Sharma, learned

Assistant Government Pleader, waives service of notice of

C/SCA/18903/2022 JUDGMENT DATED: 23/09/2022

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) VATSAL S. KOTECHA