Khimjibhai Tejabhai Detroja vs State Of Gujarat
2025 Latest Caselaw 7454 Guj

Gujarat High Court

Khimjibhai Tejabhai Detroja vs State Of Gujarat on 13 October, 2025

Author: Sunita Agarwal

Bench: Sunita Agarwal

                                                                                                                     NEUTRAL CITATION




                             C/WPPIL/47/2025                                          ORDER DATED: 13/10/2025

                                                                                                                      undefined




                             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/WRIT PETITION (PIL) (WRIT PETITION (PIL)) NO. 47 of 2025
                      =============================================
                                         KHIMJIBHAI TEJABHAI DETROJA & ORS.
                                                        Versus
                                              STATE OF GUJARAT & ORS.
                      =============================================
                      Appearance:
                      MR MOUSAM R YAGNIK(3689) for the Applicant(s) No. 1,2,3,4,5
                      MR NIRAD D BUCH(4000) for the Applicant(s) No. 1,2,3,4,5
                      MS.HETAL PATEL, ASST.GOVERNMENT PLEADER for the
                      Opponent(s) No. 1,2,3,4
                      =============================================
                        CORAM:HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE
                              SUNITA AGARWAL
                              and
                              HONOURABLE MR.JUSTICE D.N.RAY

                                                         Date : 13/10/2025

                                                  ORAL ORDER

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

After a brief submission, the learned counsel for the petitioner prays for and is granted permission to withdraw the present petition filed in the nature of Public Interest Litigation for the same relief as was sought for in the previous Writ Petition (PIL) No.114 of 2023, which has been decided vide the judgment and order dated 06.10.2023. The present petition is dismissed as withdrawn. However, liberty is granted to the petitioner to approach the competent court to assail the order impugned.

(SUNITA AGARWAL, CJ )

(D.N.RAY,J) SAHIL S. RANGER