Jayeshbhai Ambalal Kalal vs State Of Gujarat
2026 Latest Caselaw 549 Guj

Gujarat High Court

Jayeshbhai Ambalal Kalal vs State Of Gujarat on 16 February, 2026

                                                                                                              NEUTRAL CITATION




                             C/SCA/20379/2023                                   ORDER DATED: 16/02/2026

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                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                      R/SPECIAL CIVIL APPLICATION NO. 20379 of 2023
                       ================================================================
                                                   JAYESHBHAI AMBALAL KALAL
                                                             Versus
                                                    STATE OF GUJARAT & ORS.
                       ================================================================
                       Appearance:
                       HL PATEL ADVOCATES(2034) for the Petitioner(s) No. 1
                       ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP for the
                       Respondent(s) No. 1
                       DR VENUGOPAL PATEL, AGP for the Respondent(s) No.1
                       MR PRADIP J PATEL(5896) for the Respondent(s) No. 3,4,5
                       MR SHIVANG M SHAH(5916) for the Respondent(s) No. 2
                       ================================================================
                         CORAM:HONOURABLE MR. JUSTICE ANIRUDDHA P. MAYEE

                                                        Date : 16/02/2026
                                                         ORAL ORDER

After some submissions, learned counsel for the petitioner submits, upon instructions, that she may be permitted to withdraw the present petition with a liberty to initiate appropriate proceedings before the State Information Commission under Section 20 of the Right to Information Act, 2005 since the order has not been complied with.

Permission is granted with the aforesaid liberty. The present petition stands dismissed as withdrawn. Notice is discharged. All the contentions raised in the present writ petition are kept open.

Sd/-

(ANIRUDDHA P. MAYEE, J.) ABHISHEK/117