Vijaykumar Kantilal Patel vs State Of Gujarat
2025 Latest Caselaw 5269 Guj

Gujarat High Court

Vijaykumar Kantilal Patel vs State Of Gujarat on 27 June, 2025

Author: A.S. Supehia

Bench: A.S. Supehia

                                                                                                              NEUTRAL CITATION




                             C/LPA/333/2025                                    ORDER DATED: 27/06/2025

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                               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                 R/LETTERS PATENT APPEAL NO. 333 of 2025
                              In R/SPECIAL CIVIL APPLICATION NO. 6138 of 2020
                      =============================================
                                                 VIJAYKUMAR KANTILAL PATEL
                                                           Versus
                                                  STATE OF GUJARAT & ANR.
                      =============================================
                      Appearance:
                      MR MALAV MULANI, ADVOCATE FOR
                      MANSI M MULANI(9575) for the Appellant(s) No. 1
                      MS SHRUTI R. DHRUVE, AGP for the Respondent(s) No. 1
                      MR. DEVANG D DAVE(2627) for the Respondent(s) No. 2
                      =============================================
                        CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
                              and
                              HONOURABLE MR.JUSTICE R. T. VACHHANI

                                         Date : 27/06/2025
                                           ORAL ORDER

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

Learned Assistant Government Pleader Ms.Shruti Dhruve, has submitted that the proposal has already been sent to the respondent No.2 - District Panchayat for implementation of the judgment and order passed by the learned Single Judge.

In view of the aforesaid submission, learned advocate Mr.Malav Mulani, does not press the present application.

Accordingly, the present application is disposed of as not pressed.

Sd/-

(A. S. SUPEHIA, J)

Sd/-

(R. T. VACHHANI, J) MAHESH/17