Rawal Maganbhai Virchandbhai vs Ruppur Gram Panchayat Through Sarpanch
2025 Latest Caselaw 6838 Guj

Gujarat High Court

Rawal Maganbhai Virchandbhai vs Ruppur Gram Panchayat Through Sarpanch on 22 September, 2025

                                                                                                                 NEUTRAL CITATION




                             C/SCA/11850/2025                                    ORDER DATED: 22/09/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                     R/SPECIAL CIVIL APPLICATION NO. 11850 of 2025

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                                         RAWAL MAGANBHAI VIRCHANDBHAI & ORS.
                                                              Versus
                                    RUPPUR GRAM PANCHAYAT THROUGH SARPANCH
                      ==========================================================
                      Appearance:
                      MR.JAY S SHAH(7244) for the Petitioner(s) No.
                      1,1.1,1.2,1.3,1.3.1,1.3.2,1.3.3,1.3.4,1.3.5,1.3.6,1.4,1.5,1.6,1.7,1.8
                      ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE MAULIK J.SHELAT

                                                         Date : 22/09/2025

                                                          ORAL ORDER

1. Heard learned Advocate Mr.Jay S. Shah for the

petitioner.

2. At the outset, learned advocate Mr.Shah states that

during the pendency of the present writ application, the First

Appeal in question is already dismissed by the Appellate Court.

2.1. Learned advocate Mr.Shah on instruction of his client

further states that petitioners intends to challenge such

judgment and decree passed by Appellate Court before this

NEUTRAL CITATION

C/SCA/11850/2025 ORDER DATED: 22/09/2025

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Court by way of Second Appeal. So, learned advocate

Mr.Shah requests this Court that order impugned passed by

Appellate Court and the issue germane in the present writ

application may be allowed to be raised in the Second Appeal.

2.2. Learned Advocate Mr. Shah submitted a simple copy

of judgment / decree passed by Appellate Court on 17.09.2025

passed by 4th Additional District Judge in Regular Civil Appeal

No. 33 of 2009, which is taken on record.

3. Having heard learned Advocate Mr. Shah and as such the

First Appeal filed by the petitioner itself is dismissed by the

Appellate Court, as such, nothing further requires to be done

in the matter.

4. At the same time, liberty is reserved in favour of the

petitioner to raise an issue so agitated before this Court in the

present writ application, to be agitated in the Second Appeal,

as and when they chose to file Second Appeal.

5. It is further made clear that this Court had neither gone

into nor examined the merit of the impugned order passed by

NEUTRAL CITATION

C/SCA/11850/2025 ORDER DATED: 22/09/2025

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Appellate Court challenged in this writ application.

6. In view of the aforesaid observation and reserving the

liberty in favour of the petitioner as aforesaid, the present writ

application is disposed of as having become infructuous.

(MAULIK J.SHELAT,J) MOHD MONIS