Gujarat High Court
Dhansukhbhai S/O Naginbhai Gandabhai ... vs Ayush Oak, The Then District Collector, ... on 7 October, 2025
Author: A.S. Supehia
Bench: A.S. Supehia
NEUTRAL CITATION
C/MCA/1298/2024 ORDER DATED: 07/10/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/MISC. CIVIL APPLICATION (FOR CONTEMPT) NO. 1298
of 2024
In R/SPECIAL CIVIL APPLICATION/7947/2019
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DHANSUKHBHAI S/O NAGINBHAI GANDABHAI PATEL
Versus
AYUSH OAK, THE THEN DISTRICT COLLECTOR, SURAT
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Appearance:
MR BM MANGUKIYA(437) for the Applicant(s) No. 1
MR. AAKASH GUPTA AGP for the Opponent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
and
HONOURABLE MR.JUSTICE L. S. PIRZADA
Date : 07/10/2025
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA)
1. On 16.01.2025, this Court passed the following order.
"Learned AGP Ms. Vrunda Shah appearing
for the respondent has submitted that the order
dated 07.10.2023 passed by the learned Single
Judge in the captioned writ petition is hereby
complied with and an affidavit in this regard is
also filed.
Learned advocate Mr. B. M. Mangukiya
appearing for the applicant requests for some
time in order to take instructions.
The matter is ordered to be listed on
12.03.2025."
2. Thereafter, on 21.04.2025, this Court has passed the
following order.
NEUTRAL CITATION
C/MCA/1298/2024 ORDER DATED: 07/10/2025
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"On the request of the learned advocate
Mr.Yashpalsinh B. Kher, appearing on behalf of
Mr. Mangukiya, for the applicant, the matter is
ordered to be listed on 09.05.2025."
3. The matter has been adjourned on couple of occasions and
finally on 30.09.2025, the following order is passed.
"In view of sick note of learned advocate
Mr. B. M. Mangukiya, list the matter on
07.10.2025 as learned AGP has submitted that
the order is complied with. In case, learned
advocate Mr. B. M. Mangukiya is desirous of
filing any sick note or leave note, he shall make
alternate arrangement."
4. Learned advocate Mr. Savya Khara has requested for some
time on behalf of Mr. B M Mangukiya. However, in view of
the aforesaid order dated 30.09.2025, we deny the
adjournment.
5. Learned AGP has pointed out that the matter has become
infructuous and the contempt proceedings may be closed in
view of subsequent development. He has pointed out the
affidavit-in-reply filed by the respondent no.1 and he has
submitted that after passing of the judgment and order dated
07.10.2023, subsequent proceedings have undertaken and
the orders have been passed which have been assailed in the
writ petition being Special Civil Application No.10144 of
2024 and 9092 of 2024 which were disposed of by the order
dated 25.07.2024 and even after the disposal of the said
petitions as directed by the learned Single Judge in those
NEUTRAL CITATION
C/MCA/1298/2024 ORDER DATED: 07/10/2025
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Writ petitions, further orders are also passed by the Collector
on 27.09.2024. Thus, we close the present contempt
proceedings in view of subsequent development. In case, the
applicant is aggrieved by any orders passed by the State
Authorities, it will be open to file an appropriate proceedings
before the appropriate forum.
(A. S. SUPEHIA, J)
(L. S. PIRZADA, J)
Jaimini Prajapati/43
