Gujarat High Court
District Development Officer vs Anjnaben Rameshbhai Patel on 23 April, 2025
Author: A.S. Supehia
Bench: A.S. Supehia, Gita Gopi
NEUTRAL CITATION
C/LPA/686/2024 ORDER DATED: 23/04/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/LETTERS PATENT APPEAL NO. 686 of 2024
In R/SPECIAL CIVIL APPLICATION NO. 15536 of 2022
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2024
In R/LETTERS PATENT APPEAL NO. 686 of 2024
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DISTRICT DEVELOPMENT OFFICER
Versus
ANJNABEN RAMESHBHAI PATEL & ORS.
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Appearance:
MS RV ACHARYA(1124) for the Appellant(s) No.1
MS SHRUTI DHRUVE AGP for the Respondent(s) No. 66
MR C P CHANIYARA(6836) for the Respondent(s) No. 70
MR HS MUNSHAW(495) for the Respondent(s) No. 69,71,72,76,77
MS PRACHI UPADHYAYA for MR VAIBHAV A VYAS(2896) for the
Respondent(s) No.
1,10,11,12,13,14,15,16,17,18,19,2,20,21,22,23,24,25,26,27,28,29,3,30,31,32,
33,34,35,36,37,38,39,4,40,41,42,43,44,45,46,47,48,49,5,50,51,52,53,54,55,5
6,57,58,59,6,60,61,62,63,64,65,7,8,9
MS SEJAL K MANDAVIA(436) for the Respondent(s) No. 73
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CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
and
HONOURABLE MS. JUSTICE GITA GOPI
Date : 23/04/2025
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA)
1. Learned advocate Ms. Prachi Upadhyaya on behalf of
learned advocate Mr. Vaibhav A.Vyas appearing for the
private respondents has submitted that the issue is squarely
covered by the order dated 17.01.2025 passed by the Co-
ordinate Bench in Civil Application (For Condonation of Delay)
No.5491 of 2024 and the order dated 17.01.2025 passed in
Civil Application (For Condonation of Delay) No.5538 of 2024.
It is submitted that both these orders emanate from the same
NEUTRAL CITATION
C/LPA/686/2024 ORDER DATED: 23/04/2025
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judgment and order dated 19.10.2022 passed by the learned
Single Judge in the group of petitions. It is submitted thus, the
present appeal may be disposed of in terms of the orders
passed by the Co-ordinate Bench.
2. Learned advocate Ms. R.V. Acharya appearing for the
respondent No.74 is unable to dispute the same and has
submitted that the present appeal may be disposed of in terms
of the aforesaid order.
3. In the present Letters Patent Appeal, the appellant has
assailed the judgment dated 19.10.2022 passed by the learned
Single Judge in group of petitions being Special Civil
Application No.15536 of 2022 and allied matters.
4. The District Development Officer assailed the aforesaid
judgment by filing Letters Patent Appeal No.1401 of 2023 and
Letters Patent Appeal No.1306 of 2023. It appears that the
same were disposed of by the Co-ordinate Bench and
thereafter, the review applications were filed in which there
were delay, the Co-ordinate Bench vide orders dated
17.01.2025 passed in Civil Application (For Condonation of
Delay) No.5491 of 2024 and Civil Application (For
Condonation of Delay) No.5538 of 2024, has dismissed the
review applications by refusing to condone the delay.
5. Thus, on an identical issue and on the very same
judgment, the Letters Patent Appeals are already dismissed
and against the same in the review applications, the delay is
not condoned by the Co-ordinate Bench. Hence, the present
NEUTRAL CITATION
C/LPA/686/2024 ORDER DATED: 23/04/2025
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appeal also will meet the same fate. The same is also
dismissed in terms of the order dated 23.04.2024 passed by
the Co-ordinate Bench in Letters Patent Appeal No.1401 of
2023 and Letters Patent Appeal No.1306 of 2023.
6. As a sequel, the connected Civil Application stands
disposed of.
(A. S. SUPEHIA, J)
(GITA GOPI,J)
Pankaj /29
