District Development Officer, ... vs Induben Ranjitbhai Lakum
2025 Latest Caselaw 194 Guj

Gujarat High Court

District Development Officer, ... vs Induben Ranjitbhai Lakum on 6 May, 2025

Author: A.S. Supehia

Bench: A.S. Supehia

                                                                                                           NEUTRAL CITATION




                               C/LPA/642/2025                               ORDER DATED: 06/05/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                                        R/LETTERS PATENT APPEAL NO. 642 of 2025

                                     In R/SPECIAL CIVIL APPLICATION NO. 6456 of 2020

                     ==========================================================
                               DISTRICT DEVELOPMENT OFFICER, BHAVNAGAR DISTRICT
                                               PANCHAYAT & ORS.
                                                      Versus
                                         INDUBEN RANJITBHAI LAKUM & 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 SHRUTI R. DHRUVE, AGP for the Respondent(s) No. 2
                     ==========================================================

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

                                                        Date : 06/05/2025

                                              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 The present appeal stands disposed of as withdrawn, reserving such liberty in favour of the appellants.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.

(A. S. SUPEHIA, J)

(R. T. VACHHANI, J) sompura