Mahendrasinh Ranjitsinh Thakor vs State Of Gujarat
2025 Latest Caselaw 6796 Guj

Gujarat High Court

Mahendrasinh Ranjitsinh Thakor vs State Of Gujarat on 19 September, 2025

                                                                                                                      NEUTRAL CITATION




                              C/SCA/18631/2015                                          ORDER DATED: 19/09/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                      R/SPECIAL CIVIL APPLICATION NO. 18631 of 2015

                       ==========================================================
                                         MAHENDRASINH RANJITSINH THAKOR & ORS.
                                                        Versus
                                               STATE OF GUJARAT & ORS.
                       ==========================================================
                       Appearance:
                       MR DAIFRAZ HAVEWALLA(3982) for the Petitioner(s) No.
                       1,10,11,12,13,14,15,16,17,18,19,2,20,21,22,23,24,25,26,27,28,29,3,30,31,32,
                       33,34,35,36,37,38,39,4,40,41,42,43,44,45,46,47,48,49,5,50,51,52,53,54,55,5
                       6,57,6,7,8,9
                       MR. HARSHAD D BAROT(7287) for the Petitioner(s) No.
                       1,10,11,12,13,14,15,16,17,18,19,2,20,21,22,23,24,25,26,27,28,29,3,30,31,32,
                       33,34,35,36,37,38,39,4,40,41,42,43,44,45,46,47,48,49,5,50,51,52,53,54,55,5
                       6,57,6,7,8,9
                       ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP for the
                       Respondent(s) No. 1
                       DS AFF.NOT FILED (R) for the Respondent(s) No. 2,3
                       ==========================================================

                          CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                                           Date : 19/09/2025

                                                            ORAL ORDER

It is reported that the identical issue raised in

this petition is decided by this Court in Special Civil

Application Nos.7651 of 2018 and allied matters vide

judgment dated 30.7.2025.

In view of the above, this petition is disposed of

in view of the judgment dated 30.7.2025 passed in Special

Civil Application No.7651 of 2018 and allied matters.

(SANDEEP N. BHATT,J) SRILATHA