Narendrabhai Dalsukhbhai Patel ... vs The State Of Gujarat
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Gujarat High Court

Narendrabhai Dalsukhbhai Patel ... vs The State Of Gujarat on 16 February, 2026

                                                                                                          NEUTRAL CITATION




                              C/SCA/1930/2026                               ORDER DATED: 16/02/2026

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                      R/SPECIAL CIVIL APPLICATION NO. 1930 of 2026
                       ================================================================
                              NARENDRABHAI DALSUKHBHAI PATEL (VITHLAPARA) & ORS.
                                                   Versus
                                        THE STATE OF GUJARAT & ORS.
                       ================================================================
                       Appearance:
                       MR VICKY B MEHTA(5422) for the Petitioner(s) No. 1,2,3
                       MR NIKUNJ KANARA, AGP for the Respondent(s) No. 1,2
                       ================================================================
                         CORAM:HONOURABLE MR. JUSTICE ANIRUDDHA P. MAYEE

                                                    Date : 16/02/2026
                                                     ORAL ORDER

After some submissions, learned counsel for the petitioners submits that he may be permitted to withdraw the present petition with a liberty to initiate appropriate action in law as available to the petitioners.

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 The present petition stands dismissed as withdrawn.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

Sd/-

(ANIRUDDHA P. MAYEE, J.) ABHISHEK/4