Jayantibhai Maganbhai Gamit vs State Of Gujarat
2025 Latest Caselaw 6564 Guj

Gujarat High Court

Jayantibhai Maganbhai Gamit vs State Of Gujarat on 12 September, 2025

                                                                                                                    NEUTRAL CITATION




                             C/SCA/2515/2019                                       ORDER DATED: 12/09/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                      R/SPECIAL CIVIL APPLICATION NO. 2515 of 2019
                      ==========================================================
                                           JAYANTIBHAI MAGANBHAI GAMIT & ORS.
                                                         Versus
                                                STATE OF GUJARAT & ORS.
                      ==========================================================
                      Appearance:
                      MR BB NAIK, SENIOR ADVOCATE with MR PARTHIV A BHATT(5331) for
                      the Petitioner(s) No. 1,1.1,1.2,1.3
                      MR AKASH CHHAYA, AGP for the Respondent(s) No. 1,2
                      RULE SERVED BY DS for the Respondent(s) No. 3
                      ==========================================================
                         CORAM:HONOURABLE MR.JUSTICE N.S.SANJAY GOWDA

                                                           Date : 12/09/2025

                                                            ORAL ORDER

1. Learned Assistant Government Pleader submits that he has received instructions from the concerned authority and also he concurs with the view of the learned senior counsel to contend that the issues raised in this writ petitions are covered by the the decision rendered by a Coordinate Bench of this Court in Special Civil Application No.14407 of 2015, vide judgment and order dated 26.2.2019, which has been confirmed in Letters Patent Appeal No.203 of 2021 vide order dated 16.10.2023.

2. It is not in dispute that the decision rendered by the Division Bench in the aforesaid Letters Patent Appeal has become final as it has not been carried to the Supreme Court.

NEUTRAL CITATION

C/SCA/2515/2019 ORDER DATED: 12/09/2025

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3. In view of the above, the present petition stands DISPOSED OF in terms of the orders passed in Special Civil Application No.14407 of 2015 and as confirmed by the Division Bench in Letters Patent Appeal No.203 of 2021.

4. The consequential benefits, if any, shall be computed and to be made over to the petitioner within a period of THREE MONTHS from the date of receipt of the copy of this order.

Rule is made absolutely accordingly.

Sd/-

(NSSG,J) OMKAR