District Development Officer vs Mukeshbhai Gamanlal Patel
2024 Latest Caselaw 4976 Guj

Gujarat High Court

District Development Officer vs Mukeshbhai Gamanlal Patel on 19 June, 2024

Author: A.S. Supehia

Bench: A.S. Supehia

                                                                                       NEUTRAL CITATION




      C/CA/3381/2022                                    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. 3381 of 2022
                              In
            R/LETTERS PATENT APPEAL NO. 451 of 2024

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                         DISTRICT DEVELOPMENT OFFICER
                                     Versus
                       MUKESHBHAI GAMANLAL PATEL & ORS.
==========================================================
Appearance:
MS SEJAL K MANDAVIA(436) for the Applicant(s) No. 1
 for the Respondent(s) No. 23,26,27,28,29,30,31,32,33,34,35,41,42,8
MR SAHIL B TRIVEDI ASST. GOVERNMENT PLEADER for the
Respondent(s) No. 40
MR ND GOHIL(334) for the Respondent(s) No.
1,10,11,12,13,14,15,16,17,18,19,2,20,21,22,24,25,3,36,37,38,39,4,5,6,7,9
==========================================================

  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 05.05.2022 passed in Special Civil Application No.6707of 2020.

NEUTRAL CITATION

C/CA/3381/2022 ORDER DATED: 19/06/2024

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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./32