Jeetesh Nagori vs Sanjay Malhotra, Revenue Secretary
2025 Latest Caselaw 2130 Guj

Gujarat High Court

Jeetesh Nagori vs Sanjay Malhotra, Revenue Secretary on 27 January, 2025

Author: A.S. Supehia

Bench: A.S. Supehia, Gita Gopi

                                                                                                                   NEUTRAL CITATION




                            C/MCA/2150/2024                                         ORDER DATED: 27/01/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          R/MISC. CIVIL APPLICATION (FOR CONTEMPT) NO. 2150 of 2024
                                                      In
                                 R/SPECIAL CIVIL APPLICATION NO. 4146 of 2023

                      ================================================================
                                                JEETESH NAGORI
                                                     Versus
                                   SANJAY MALHOTRA, REVENUE SECRETARY & ANR.
                      ================================================================
                      Appearance:
                      MR D V KANSARA(7498) for the Applicant(s) No. 1
                      MS HETVI H SANCHETI(5618) for the Opponent(s) No. 1,2
                      ================================================================

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

                                                          Date : 27/01/2025

                                              ORAL ORDER

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

1. Learned advocate Mr. D.V. Kansara has tendered the affidavit-in-rejoinder to the affidavit-in-reply of the respondent No.2. The same is ordered to be taken on record.

2. As recorded in the judgment and order dated 10.11.2023, the respondent authorities have already complied with the directions issued by this Court. Paragraph 13 reads as under :-

"In view of dismissal of petition, the inclusion of the name of the respondent in the "Agreed List" shall be treated as non-est in eye of law and shall be scored off by the respondent from their record."

NEUTRAL CITATION

C/MCA/2150/2024 ORDER DATED: 27/01/2025

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3. Pursuant to the order dated 10.11.2023, the respondent authorities have passed an order dated 14.01.2025. The applicant has raised his objection with regard to the last observations recorded in the order dated 10.11.2023 regarding scoring of the entries.

4. In our considered opinion, there has been substantial compliance of the order dated 10.11.2023 referred hereinabove. Hence, the application stands disposed of. If the applicant has any grievance which remains against such an order and the observations recorded therein, it will be open for the applicant to file appropriate proceedings before the appropriate forum.

Sd/-

(A. S. SUPEHIA, J)

Sd/-

(GITA GOPI, J) CAROLINE / DB # 2