District Development Officer vs Narendrasinh Mansinh Gohil
2025 Latest Caselaw 160 Guj

Gujarat High Court

District Development Officer vs Narendrasinh Mansinh Gohil on 5 May, 2025

Author: A.S. Supehia

Bench: A.S. Supehia

                                                                                                              NEUTRAL CITATION




                            C/LPA/633/2025                                     ORDER DATED: 05/05/2025

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                               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                 R/LETTERS PATENT APPEAL NO. 633 of 2025
                              In R/SPECIAL CIVIL APPLICATION NO. 6423 of 2020
                                                    With
                                CIVIL APPLICATION (FOR STAY) NO. 1 of 2025
                                In R/LETTERS PATENT APPEAL NO. 633 of 2025
                     =============================================
                                        DISTRICT DEVELOPMENT OFFICER & ORS.
                                                       Versus
                                        NARENDRASINH MANSINH GOHIL & ANR.
                     =============================================
                     Appearance:
                     MR HS MUNSHAW(495) for the Appellant(s) No. 1,2,3,4
                     ADITI S RAOL(8128) for the Respondent(s) No. 1
                     MS SHRUTRI R. DHRUVE, AGP for the Respondent(s) No. 2
                     =============================================
                       CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
                               and
                               HONOURABLE MR.JUSTICE R. T. VACHHANI
                                         Date : 05/05/2025
                                           ORAL ORDER

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

Learned advocate Mr.H.S.Munshaw, requests for withdrawal of the present Letters Patent Appeal with a view to file appropriate review application against the judgment and order passed by the learned Single Judge.

Permission as prayed for is granted. The present appeal stands disposed of as withdrawn, reserving such liberty in favour of the appellants.

As a consequence, the connected application also stands disposed of accordingly.

Sd/-

(A. S. SUPEHIA, J)

Sd/-

(R. T. VACHHANI, J) MAHESH/07