Shaikh Usmanbhai Ibrahimbhai vs State Of Gujarat
2023 Latest Caselaw 8745 Guj

Gujarat High Court

Shaikh Usmanbhai Ibrahimbhai vs State Of Gujarat on 18 December, 2023

Author: Sunita Agarwal

Bench: Sunita Agarwal

                                                                                     NEUTRAL CITATION




      C/SCA/2942/2010                                  ORDER DATED: 18/12/2023

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             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/SPECIAL CIVIL APPLICATION NO.             2942 of 2010

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                         SHAIKH USMANBHAI IBRAHIMBHAI
                                    Versus
                        STATE OF GUJARAT & 7 other(s)
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Appearance:
MR HASMUKH C PATEL(1040) for the Petitioner(s) No. 1
MR KM ANTANI, AGP for the Respondent(s) No. 1,2,3,4,5
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     CORAM:HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE SUNITA AGARWAL
           and
           HONOURABLE MR. JUSTICE ANIRUDDHA P. MAYEE

                        Date : 18/12/2023
                            ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE SUNITA AGARWAL)

1. A perusal of the record indicates that the

issues raised in the present petition seeking for

Writ of Mandamus as per the decision of the Ministry

of Home Affairs dated 11.09.2007 was addressed by

this Court in a group of petitions with the leading

petition being Special Civil Application No.14664 of

2008 in the judgment and order dated 07.09.2011. The

petitioner herein was one of the parties to the said

group and has appeared as a member of the Special

Monitoring Group. The said writ petition has been

decided vide judgment and order dated 07.09.2011 with

the observations that the claims pending adjudication

NEUTRAL CITATION

C/SCA/2942/2010 ORDER DATED: 18/12/2023

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in the office of the Collector shall be adjudicated

in accordance with the policy of the State dated

12.09.2007 and 20/27.04.2007 and all concerned

persons shall be informed of the decision.

2. When this Court has pointed out that the present

petition being a second petition for the same cause

of action without pleading any other subsequent event

is not maintainable, Mr.Hasmukh C. Patel, learned

counsel appearing for the petitioner would submit

that the petitioner seeks to withdraw the present

writ petition.

3. In view of the above statement of the learned

counsel for the petitioner, the writ petition is

dismissed as withdrawn.

(SUNITA AGARWAL, CJ )

(ANIRUDDHA P. MAYEE, J.) GAURAV J THAKER