District Development Officer vs Gitaben Lakhabhai Vyas
2025 Latest Caselaw 830 Guj

Gujarat High Court

District Development Officer vs Gitaben Lakhabhai Vyas on 11 July, 2025

Author: A.S. Supehia

Bench: A.S. Supehia

                                                                                                               NEUTRAL CITATION




                             C/CA/1812/2025                                   ORDER DATED: 11/07/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 1812 of
                                                     2025
                                                      In
                                   R/LETTERS PATENT APPEAL NO. 831 of 2025
                                                     With
                                   R/LETTERS PATENT APPEAL NO. 831 of 2025
                                                       In
                                 R/SPECIAL CIVIL APPLICATION NO. 21637 of 2023
                      ==========================================================
                                              DISTRICT DEVELOPMENT OFFICER
                                                          Versus
                                              GITABEN LAKHABHAI VYAS & ORS.
                      ==========================================================
                      Appearance:
                      MR KAMLESH S KOTAI(6150) for the Applicant(s) No. 1
                      MR AAKASH GUPTA AGP for the Respondent(s) No. 11,12,13
                      MR C P CHANIYARA(6836) for the Respondent(s) No. 15
                      MR HS MUNSHAW(495) for the Respondent(s) No. 17,19
                      MR MANISH J PATEL(2131) for the Respondent(s) No. 18
                      MR VAIBHAV A VYAS(2896) for the Respondent(s) No. 1,10,2,3,4,5,6,7,8,9
                      MR. DEVANG D DAVE(2627) for the Respondent(s) No. 14
                      MR. DINESH N TRIVEDI(6256) for the Respondent(s) No. 16
                      ==========================================================

                       CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
                             and
                             HONOURABLE MR.JUSTICE R. T. VACHHANI

                                                          Date : 11/07/2025

                                                            ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA) ORDER IN CIVIL APPLICATION NO. 1812 of 2025

1. The captioned application is filed seeking condonation of delay of 32 days in filing the captioned appeal.

2. With consent of the learned advocates for the respective parties as well as considering the averments made in the application, the delay of 32 days requires to be condoned. The same is hereby condoned.

NEUTRAL CITATION

C/CA/1812/2025 ORDER DATED: 11/07/2025

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3. The present application stands allowed. Registry to give regular number to the captioned appeal and list the same today itself.

ORDER IN LETTERS PATENT APPEAL NO. 831 of 2025

At the outset, learned advocate Ms.Kiran Udasi for learned advocate Mr.Kotai, learned Advocate for the applicant and Ms.Upadhyaya appearing for the private respondent submitted that the issue is squarely covered by the decision of this Court rendered in LPA No.2 of 2025 in SCA No.21637 of 2023 on 01/01/2025, which arises from the very same judgment which is impugned in the present appeal.

Accordingly, the present LPA is disposed of in terms of the order dated 01/01/2025 rendered in LPA No.2 of 2025 in SCA No.21637 of 2023. Connected application, if any, shall stand disposed of.

(A. S. SUPEHIA, J)

(R. T. VACHHANI, J) sompura / 16