Wednesday, 20, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Popatbhai Maganbhai Patel vs K A Patel Or His Successor In Office
2023 Latest Caselaw 4426 Guj

Citation : 2023 Latest Caselaw 4426 Guj
Judgement Date : 13 June, 2023

Gujarat High Court
Popatbhai Maganbhai Patel vs K A Patel Or His Successor In Office on 13 June, 2023
Bench: A.S. Supehia
     C/MCA/829/2023                                 ORDER DATED: 13/06/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/MISC. CIVIL APPLICATION NO. 829 of 2023

           In R/SPECIAL CIVIL APPLICATION NO. 13320 of 2022

==========================================================
                      POPATBHAI MAGANBHAI PATEL
                                 Versus
                 K A PATEL OR HIS SUCCESSOR IN OFFICE
==========================================================
Appearance:
MR HB SINGH(2073) for the Applicant(s) No.
1,10,11,12,13,14,15,16,17,18,19,2,20,21,22,3,4,5,6,7,8,9
MR JAY MEHTA, AGP for the Opponent(s) No. 1,2
==========================================================

 CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
       and
       HONOURABLE MR. JUSTICE M. R. MENGDEY

                             Date : 13/06/2023

                         ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA)

1. Learned AGP, on instructions, has submitted that the directions issued by this Court vide judgment dated 28.06.2022 passed in the captioned writ petition shall be complied with within a period of six weeks. It is submitted that since the various departments are required to be consulted, it will take time to extend the benefit as ordered by this Court.

2. Accordingly, the present application is disposed of with a direction that the respondents shall comply with the directions issued in paragraph no.5 by this Court in the judgment dated 28.06.2022 within a period of six weeks.

C/MCA/829/2023 ORDER DATED: 13/06/2023

3. Liberty is reserved in favour of the applicant to revive the present contempt application in case the directions are not complied with within a period of six weeks.

4. It is clarified that, in case the directions are not complied with, this Court would be constrained to impose an exemplary cost on the officers, who are responsible.

(A. S. SUPEHIA, J)

(M. R. MENGDEY,J) GIRISH

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter