Patel Jayantibhai Bholabhai vs State Of Gujarat
2025 Latest Caselaw 8062 Guj

Gujarat High Court

Patel Jayantibhai Bholabhai vs State Of Gujarat on 18 November, 2025

Author: Sunita Agarwal

Bench: Sunita Agarwal

                                                                                                        NEUTRAL CITATION




                             C/SCA/10461/2025                             ORDER DATED: 18/11/2025

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                            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                            R/SPECIAL CIVIL APPLICATION NO. 10461 of 2025

                       ======================================
                                PATEL JAYANTIBHAI BHOLABHAI & ANR.
                                                 Versus
                                       STATE OF GUJARAT & ORS.
                       ======================================
                       Appearance:
                       MR RAKESH R PATEL(3239) for the Petitioner(s) No. 1,2
                       MS HETAL PATEL, ASSISTANT GOVERNMENT PLEADER for
                       the Respondent(s) No. 1,2
                       MR. ALKESH N SHAH(3749) for the Respondent(s) No. 3,4
                       ======================================

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

                                                      Date : 18/11/2025

                                         ORAL ORDER

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

1. Ms. Hetal Patel , learned Assistant Government Pleader has put in appearance on behalf of the State - Respondents.

2. The issue raised in the present petition is covered by the decision of this Court in the judgment and order dated 13.10.2025 passed in a group of Writ Petitions with the leading petition, being Special Civil Application No.4103 of 2025. The issues raised herein are not factual in nature, rather the question is as to whether the petitioners are entitled to statutory interest on the difference of amount paid

NEUTRAL CITATION

C/SCA/10461/2025 ORDER DATED: 18/11/2025

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under the amended Award with effect from the date of the payment under the original Award.

3. The learned Assistant Government Pleader appearing for the State - Respondents could not dispute that the said decision holds good as on date and the issue raised herein are squarely covered.

4. The present petition is accordingly allowed in the terms of the directions contained in the judgment and order dated 13.10.2025 passed in the aforesaid Writ Petitions, at the admission stage itself.

(SUNITA AGARWAL, CJ.)

(D.N.RAY, J.)

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