Pathan Dostmohmamadkha Miyakha vs State Of Gujarat
2024 Latest Caselaw 4643 Guj

Gujarat High Court

Pathan Dostmohmamadkha Miyakha vs State Of Gujarat on 12 June, 2024

Author: A.Y. Kogje

Bench: A.Y. Kogje, Samir J. Dave

                                                                                   NEUTRAL CITATION




       C/MCA/788/2024                              ORDER DATED: 12/06/2024

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             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

      R/MISC. CIVIL APPLICATION (FOR CONTEMPT) NO. 788 of 2024
                   In R/FIRST APPEAL NO. 2151 of 2023

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                   PATHAN DOSTMOHMAMADKHA MIYAKHA
                                  Versus
                        STATE OF GUJARAT & ORS.
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Appearance:
MR AN PATEL(597) for the Applicant(s) No. 1
MS. DHARITRI PANCHOLI, AGP for the Opponent(s) No. 1,2,3
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     CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE
           and
           HONOURABLE MR. JUSTICE SAMIR J. DAVE

                               Date : 12/06/2024

                            ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.Y. KOGJE)

1. Though the petition is filed only on behalf of the one of the original claimant, however, compliance is sought of the Common Oral Judgment dated 04-05-2023 passed in First Appeal No.1627 of 2013 and other cognate First Appeals.

2. When the matter is taken up, learned AGP has placed on record Form-A under Rule-173(I) of the Acquisition Rules by the Narmada Water Resources and Water Supply Department, which is letter of credit for the amount, which is to be encashed by the Executive Engineer, Dharoi Canal Division No.3, Visnagar.

NEUTRAL CITATION

C/MCA/788/2024 ORDER DATED: 12/06/2024

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3. According to learned AGP, process of disbursement is at an advance stage and within a period of three weeks, necessary formalities so as to enable the appellants of the First Appeal to encash their claims would be completed. Such statement is made under the instruction of Mr. R. R. Patel, the Executive Engineer, Dharoi Canal Division No.3, Visnagar.

4. In view of the aforesaid, no further orders are required to be passed. The petition therefore, stands disposed of accordingly . However, liberty is reserved in favour of the petitioner in case of difficulty, by filing a simple note.

(A.Y. KOGJE, J)

(SAMIR J. DAVE,J) PARESH SOMPURA