District Development Officer vs Ravindrakumar Rasiklal Chavda
2024 Latest Caselaw 4977 Guj

Gujarat High Court

District Development Officer vs Ravindrakumar Rasiklal Chavda on 19 June, 2024

Author: A.S. Supehia

Bench: A.S. Supehia

                                                                              NEUTRAL CITATION




    C/LPA/1212/2022                            ORDER DATED: 19/06/2024

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/LETTERS PATENT APPEAL NO. 1212 of 2022
                                  In
             R/SPECIAL CIVIL APPLICATION NO. 9198 of 2022
                                 With
             CIVIL APPLICATION (FOR STAY) NO. 1 of 2022
             In R/LETTERS PATENT APPEAL NO. 1212 of 2022
==========================================================
                    DISTRICT DEVELOPMENT OFFICER
                                Versus
               RAVINDRAKUMAR RASIKLAL CHAVDA & ORS.
==========================================================
Appearance:
KAASH K THAKKAR(7332) for the Appellant(s) No. 1
MR SAHIL B TRIVEDI ASST. GOVERNMENT PLEADER for the
Respondent(s) No. 8
MR VAIBHAV A VYAS(2896) for the Respondent(s) No. 1,2,3,4,5,6,7
==========================================================

  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)

Learned advocates for the respective parties are ad idem that the issue is covered by the judgment and order dated 23.04.2023 passed by the coordinate bench in Letters Patent Appeal No.1324 of 2022 and allied matters.

The present Letters Patent Appeal is also disposed of in terms of the said judgment and order.

NEUTRAL CITATION

C/LPA/1212/2022 ORDER DATED: 19/06/2024

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In view of the above, Civil Application (For Stay) will not survive and the same is disposed of accordingly.

(A. S. SUPEHIA, J)

(MAUNA M. BHATT,J) NAIR SMITA V./10