Patel Agency Through Proprietor ... vs State Of Gujarat
2023 Latest Caselaw 8058 Guj

                                                                              NEUTRAL CITATION




     C/SCA/18910/2023                           ORDER DATED: 03/11/2023

                                                                               undefined




       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
        R/SPECIAL CIVIL APPLICATION NO. 18910 of 2023
===================================================
PATEL AGENCY THROUGH PROPRIETOR RAJANI VALLABHBHAI
                          PATEL
                          Versus
                   STATE OF GUJARAT
===================================================
Appearance:
MR NIRAV C SANGHAVI(5950) for the Petitioner(s) No. 1
MS. JYOTI BHATT, AGP for the Respondent(s) No. 1
NOTICE SERVED BY DS for the Respondent(s) No. 2
===================================================

 CORAM:HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                           Date : 03/11/2023

                             ORAL ORDER

1. The present writ-application under Article 226 of the

Constitution of India is filed by the writ-applicant seeking the

following reliefs :-

"A) That the Hon'ble court may be pleased to admit this SPECIAL CIVIL APPLICATION.

B) This Hon'ble court may please to issue appropriate writ, order, or direction to the respondent no. 2 to issue an amended circular in furtherance of the circular dated 05.10.23 in view of the order passed by this Hon'ble Court on 31.8.23 in SCA no. 6115 of 2023 in the interest of justice. at Anenxure-C Colly.

C) This Hon'ble Court may please to direct to respondent no. 2 to consider the application of the present petitioner

NEUTRAL CITATION

C/SCA/18910/2023 ORDER DATED: 03/11/2023

undefined

dated 9.10.23 in view of the earlier order passed by this Hon'ble Court in SCA no. 6115 of 2023 And accordingly issue amended circular in the interest at Annexure-C Colly. And/or D) This Hon'ble Court may please to direct to respondent no. 2 to strictly follow the judgment and order passed by this Hon'ble Court in SCA no. 304 of 2021 interest of justice.

E) Grant such other and further relief as deemed just and proper by this Hon'ble court in the interest of justice."

2. Heard Mr. Shalin Mehta, learned Senior Counsel with

Mr. Nirav C. Sanghavi, learned advocate appearing for the

petitioner and Ms. Jyoti Bhatt, the learned AGP appearing for

the respondent - State.

3. The respondent authorities to follow the directions as

stated in the orders dated 10.03.2022 and 05.04.2022 passed in

Special Civil Application No. 304 of 2021.

4. With the aforesaid, the present Petition stands disposed of.

Direct service is permitted.

(VAIBHAVI D. NANAVATI,J) Pradhyuman