District Development Officer vs Jitendrabhai Bhailalbhai Valand
2024 Latest Caselaw 4971 Guj

Gujarat High Court

District Development Officer vs Jitendrabhai Bhailalbhai Valand on 19 June, 2024

Author: A.S. Supehia

Bench: A.S. Supehia

                                                                                     NEUTRAL CITATION




      C/CA/3356/2022                                  ORDER DATED: 19/06/2024

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

  R/CIVIL APPLICATION (FOR LEAVE TO APPEAL) NO. 3356 of 2022

               In R/LETTERS PATENT APPEAL NO. 452 of 2024

==========================================================
                     DISTRICT DEVELOPMENT OFFICER
                                 Versus
                JITENDRABHAI BHAILALBHAI VALAND & ORS.
==========================================================
Appearance:
MR HS MUNSHAW(495) for the Applicant(s) No. 1
 for the Respondent(s) No.
10,11,12,13,14,15,16,17,18,19,2,20,21,22,23,24,25,26,27,28,29,3,30,31,32,
33,34,35,36,37,38,39,4,40,41,42,43,44,45,46,47,48,49,5,50,51,52,53,54,55,
56,57,58,59,6,60,61,62,63,64,65,66,67,68,69,7,70,71,72,73,74,75,76,77,79,
8,80,9
MR ADITYA S PATHAK ASST.GOVERNMENT PLEADER/PP for the
Respondent(s) No. 78
MR PA JADEJA(3726) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
        and
        HONOURABLE MRS. JUSTICE MAUNA M. BHATT

                               Date : 19/06/2024

                            ORAL ORDER

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

Rule. Learned advocates waive service of notice of Rule on behalf of respective respondents.

By way of the present application, the applicant has prayed to grant the leave to file Letters Patent Appeal against the judgment dated 06.05.2022 passed in Special Civil

NEUTRAL CITATION

C/CA/3356/2022 ORDER DATED: 19/06/2024

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Application No.9087 of 2022.

Having heard learned advocates appearing for the respective parties and considering the averments made in the application, we are of the opinion that present application requires consideration and accordingly, is allowed in terms of Para - 3(B). Rule made absolute.

(A. S. SUPEHIA, J)

(MAUNA M. BHATT,J) NAIR SMITA V./31