Maniben Ramabhai Patel vs Special Land Acquisition Officer
2026 Latest Caselaw 478 Guj

Gujarat High Court

Maniben Ramabhai Patel vs Special Land Acquisition Officer on 10 February, 2026

Author: Sunita Agarwal

Bench: Sunita Agarwal

                                                                                                                     NEUTRAL CITATION




                            C/SCA/15010/2018                                          ORDER DATED: 10/02/2026

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                             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                             R/SPECIAL CIVIL APPLICATION NO. 15010 of 2018
                      =============================================
                                            MANIBEN RAMABHAI PATEL
                                                     Versus
                                    SPECIAL LAND ACQUISITION OFFICER & ORS.
                      =============================================
                      Appearance:
                      MR AV PRAJAPATI(672) for the Petitioner(s) No. 1
                      MR AJAY R MEHTA(453) for the Respondent(s) No. 2
                      NOTICE SERVED for the Respondent(s) No. 1,3,5
                      UNSERVED EXPIRED (N) for the Respondent(s) No. 4
                      MR.SANJAY UDHWANI, ASST.GOVERNMENT PLEADER for the
                      Respondent No.1
                      =============================================
                        CORAM:HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE
                              SUNITA AGARWAL
                              and
                              HONOURABLE MR.JUSTICE D.N.RAY

                                                        Date : 10/02/2026

                                                 ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE SUNITA AGARWAL) Mr.A.V. Prajapati, the learned advocate appearing for the petitioner, at the outset, submitted that the petitioner be permitted to withdraw the present petition as he has been instructed to say so.

In view of the above statement made by the learned advocate, the writ petition is dismissed as withdrawn. Interim order(s), if any, stand(s) discharged.

(SUNITA AGARWAL, CJ )

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