Sangadiya Parubhai Babubhai vs State Of Gujarat
2024 Latest Caselaw 962 Guj

Gujarat High Court

Sangadiya Parubhai Babubhai vs State Of Gujarat on 5 February, 2024

Author: Sunita Agarwal

Bench: Sunita Agarwal

                                                                                 NEUTRAL CITATION




       C/LPA/86/2024                             ORDER DATED: 05/02/2024

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/LETTERS PATENT APPEAL NO. 86 of 2024

            In R/SPECIAL CIVIL APPLICATION NO. 21812 of 2023

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                       SANGADIYA PARUBHAI BABUBHAI
                                  Versus
                            STATE OF GUJARAT
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Appearance:
MR. MAULIK M SONI(7249) for the Appellant(s) No. 1
for the Respondent(s) No. 2
MR. KRUTIK PARIKH, AGP, ADVANCE COPY SERVED TO
GOVERNMENT PLEADER/PP for the Respondent(s) No. 1
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 CORAM:HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE
       SUNITA AGARWAL
       and
       HONOURABLE MR. JUSTICE ANIRUDDHA P. MAYEE

                             Date : 05/02/2024

                        ORAL ORDER

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

1. This intra-court appeal is directed against the judgment and order dated 08.01.2024 passed by the learned Single Judge in Special Civil Application No. 21812 of 2023, wherein the order passed by Special Secretary Revenue Department (Appeals) in rejecting the application for expeditious disposal of the Revision Application filed by the petitioner was subjected to challenge.

2. The learned Single Judge having noticed that there was no occasion for a direction for early hearing of the Revision Application i.e. to hear the Revision filed by the

NEUTRAL CITATION

C/LPA/86/2024 ORDER DATED: 05/02/2024

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petitioner out of turn, has dismissed the writ petition.

3. It is evident from the record that the petitioner has invoked supervisory jurisdiction of this Court under Article 227 of the Constitution of India to assail the order passed by the S.S.R.D. in rejecting the early listing application. It is settled law that the order passed by the High Court in exercise of supervisory jurisdiction under Article 227 of the Constitution of India, cannot be challenged in a Letters Patent Appeal filed under Clause 15 of the Letters Patent Act.

4. For the aforesaid, the present Letters Patent Appeal is dismissed being not maintainable. Pending application/s, if any, shall also stands disposed of.

(SUNITA AGARWAL, CJ )

(ANIRUDDHA P. MAYEE, J.) AMAR SINGH