District Development Officer vs Vadali Taluka Nivrut Karmachari Mandal
2025 Latest Caselaw 2865 Guj

Gujarat High Court

District Development Officer vs Vadali Taluka Nivrut Karmachari Mandal on 10 February, 2025

Author: A.S. Supehia

Bench: A.S. Supehia, Gita Gopi

                                                                                                        NEUTRAL CITATION




                              C/CA/871/2025                             ORDER DATED: 10/02/2025

                                                                                                         undefined




                                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION (FOR LEAVE TO APPEAL) NO. 871 of 2025
                             In R/LETTERS PATENT APPEAL NO. 291 of 2025
                      ==========================================================
                                        DISTRICT DEVELOPMENT OFFICER
                                                    Versus
                               VADALI TALUKA NIVRUT KARMACHARI MANDAL & ORS.
                      ==========================================================
                      Appearance:
                      MS NEHA KAYASTHA FOR MS SEJAL K MANDAVIA(436) for Applicant No. 1
                      MS SHRUTI DHRUVE, AGP for the Respondent(s) No. 2,3,4
                      MR APURVA A DAVE(3777) for the Respondent(s) No. 1
                      ==========================================================

                        CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
                              and
                              HONOURABLE MS. JUSTICE GITA GOPI

                                               Date : 10/02/2025
                                                 ORAL ORDER

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

1. Learned advocate Ms.Kayastha has submitted that the present application is only confined to Ghanshyambhai Kanjibhai Rao who is member of the respondent No.1 - Vadali Taluka Nivrut Karmachari Mandal.

2. The present application is filed seeking leave to appeal against the judgment and order dated 02.09.2023 passed in Special Civil Application No.12967 of 2023.

3. Having regard to submissions advanced by the learned advocate for the applicant as well as considering the averments made in the application, and with consent the present application stands allowed. Leave to appeal is granted. Registry to give pakka number to the captioned appeal and list the same today itself.

(A. S. SUPEHIA, J)

(GITA GOPI, J) GAURAV J THAKER