State Of Gujarat vs Ajitsinh Mohansinh Parmar
2025 Latest Caselaw 7041 Guj

Gujarat High Court

State Of Gujarat vs Ajitsinh Mohansinh Parmar on 29 September, 2025

Author: A.S. Supehia

Bench: A.S. Supehia

                                                                                                             NEUTRAL CITATION




                             C/LPA/1254/2017                                  ORDER DATED: 29/09/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                       R/LETTERS PATENT APPEAL NO. 1254 of 2017
                                          In R/SPECIAL CIVIL APPLICATION/87/2014
                                                            With
                                       CIVIL APPLICATION (FOR STAY) NO. 2 of 2017
                                      In R/LETTERS PATENT APPEAL NO. 1254 of 2017
                      ==========================================================
                                                        STATE OF GUJARAT
                                                              Versus
                                               AJITSINH MOHANSINH PARMAR & ORS.
                      ==========================================================
                      Appearance:
                      MR AAKASH GUPTA, AGP for the Appellant(s) No. 1
                      NOTICE SERVED BY DS for the Respondent(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,
                      33,34,35,36,37,38,39,4,40,41,5,6,7,8,9
                      ==========================================================
                         CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
                               and
                               HONOURABLE MR.JUSTICE L. S. PIRZADA

                                                   Date : 29/09/2025
                                                    ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA)

1. On 12.04.2019, this Court has passed the following order:

"Though served, no one appears. It is submitted by the learned AGP Ms.Thakore, that the subject matter is covered by the judgment of a Division Bench of this Court rendered in Letters Patent Appeal No. 380 of 2016. Stand over to 16.04.2019."

2. Even after passage of more than 05 years, the private respondents have chosen not to file appearance.

3. At the outset, learned AGP has submitted that the issue has already been laid quietus by the Division Bench of this Court vide judgement and order dated 29.06.2018 dismissing Letters Patent Appeal No.380 of 2016 and allied matters, which

NEUTRAL CITATION

C/LPA/1254/2017 ORDER DATED: 29/09/2025

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has been filed against Special Civil Application No.10829 of 2003 and allied matters filed by the State Government. He has also referred to paragraph No.21 of the said judgement.

4. Thus, the present appeal stands disposed of in terms of the judgement and order dated 29.06.2018 dismissing Letters Patent Appeal No.380 of 2016 and allied matters.

5. As a sequel, the connected civil application also stands disposed of.

Sd/-

(A. S. SUPEHIA, J)

Sd/-

(L. S. PIRZADA, J) NVMEWADA/S-3