Paras Dineshbhai Gajera vs Secretary
2025 Latest Caselaw 7677 Guj

Gujarat High Court

Paras Dineshbhai Gajera vs Secretary on 4 November, 2025

Author: Sunita Agarwal

Bench: Sunita Agarwal

                                                                                                           NEUTRAL CITATION




                              R/SCR.A/6562/2023                             ORDER DATED: 04/11/2025

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                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                  R/SPECIAL CRIMINAL APPLICATION (FOR CHALLENGING
                                          VIRES/ULTRA VIRES) NO. 6562 of 2023

                        ==========================================================
                                                  PARAS DINESHBHAI GAJERA & ANR.
                                                              Versus
                                                        SECRETARY & ORS.
                        ==========================================================
                        Appearance:
                        MR N P PANDYA(11241) for the Applicant(s) No. 1,2
                        NOTICE SERVED for the Respondent(s) No. 1,3
                        NOTICE UNSERVED for the Respondent(s) No. 4
                        MS MAITHILI MEHTA, ADDITIONAL PUBLIC PROSECUTOR for the
                        Respondent(s) No. 2
                        ==========================================================

                        CORAM:HONOURABLE THE CHIEF JUSTICE MRS.
                              JUSTICE SUNITA AGARWAL
                              and
                              HONOURABLE MR.JUSTICE D.N.RAY

                                                        Date : 04/11/2025

                                                         ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE SUNITA AGARWAL)

1. The challenge in the present petition is essentially to

the validity of the provisions of the Gujarat Land Grabbing

(Prohibition) Act, 2020 read with the Rules made thereunder.

2. In view of the judgment and order dated 09.05.2024

passed in Special Civil Application No.2995 of 2021 wherein

the validity of the Land Grabbing Act has already been

upheld, the present petition stands dismissed.

NEUTRAL CITATION

R/SCR.A/6562/2023 ORDER DATED: 04/11/2025

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The petitioner is at liberty to approach the Competent

Court for redressal of his grievances, left if any.

Interim relief, if any, granted earlier, shall stand vacated

forthwith.

(SUNITA AGARWAL, CJ )

(D.N.RAY,J) A. B. VAGHELA