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Lhs Of Patel Haribhai Bhutabhai vs D J Jadeja, Chief Town Planner (Ias)
2026 Latest Caselaw 536 Guj

Citation : 2026 Latest Caselaw 536 Guj
Judgement Date : 12 February, 2026

[Cites 0, Cited by 0]

Gujarat High Court

Lhs Of Patel Haribhai Bhutabhai vs D J Jadeja, Chief Town Planner (Ias) on 12 February, 2026

Author: Bhargav D. Karia
Bench: Bhargav D. Karia
                                                                                                                    NEUTRAL CITATION




                             C/MCA/802/2025                                         ORDER DATED: 12/02/2026

                                                                                                                    undefined




                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                            R/MISC. CIVIL APPLICATION (FOR CONTEMPT) NO. 802 of 2025
                                                        In
                                        R/LETTERS PATENT APPEAL/107/2022
                                                        In
                                      R/SPECIAL CIVIL APPLICATION/14561/2015
                      ================================================================
                                        LHS OF PATEL HARIBHAI BHUTABHAI & ORS.
                                                          Versus
                                      D J JADEJA, CHIEF TOWN PLANNER (IAS) & ORS.
                      ================================================================
                      Appearance:
                      MR. AADIT R SANJANWALA(9918) for the Applicant(s) No.
                      1,1.1,1.2,1.3,1.4,1.5
                      MS VAISHNAVI VERMA, AGP for the Opponent(s) No. 1,2
                      MR PRASHANT DESAI, LD.SR.ADV FOR MR HS MUNSHAW(495) for the
                      Opponent(s) No. 3
                      ================================================================

                         CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA
                               and
                               HONOURABLE MR.JUSTICE L. S. PIRZADA

                                                            Date : 12/02/2026

                                                             ORAL ORDER

(PER : HONOURABLE MR. JUSTICE BHARGAV D. KARIA)

1. Heard learned advocate Mr.Aadit R.

Sanjanwala for the applicants, learned

Assistant Government Pleader Ms.Vaishnavi

Verma for the respondent Nos.1 and 2 and

learned Senior Advocate Mr.Prashant Desai with

learned advocate Ms.R.R.Gautam for learned

advocate Mr.H.S.Munshaw for the respondent

No.3.

NEUTRAL CITATION

C/MCA/802/2025 ORDER DATED: 12/02/2026

undefined

2. Learned advocate Mr.Aadit Sanjanwala for

the applicants, under instructions, seeks

permission to withdraw this application so as

to enable the applicants to file appropriate

application before appropriate Forum in

accordance with law to resolve the issue.

Permission is granted.

3. Without entering into the merits of the

matter, the application is disposed of as not

pressed at this stage. Notice is discharged.

(BHARGAV D. KARIA, J)

(L. S. PIRZADA, J) PALAK

 
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