Patel Agency Through Proprietor Rajani ... vs State Of Gujarat
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Gujarat High Court

Patel Agency Through Proprietor Rajani ... vs State Of Gujarat on 24 February, 2026

                                                                                                           NEUTRAL CITATION




                            C/SCA/2405/2026                                 ORDER DATED: 24/02/2026

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                                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                    R/SPECIAL CIVIL APPLICATION NO. 2405 of 2026

                     ==========================================================
                     PATEL AGENCY THROUGH PROPRIETOR RAJANI VALLABHBHAI PATEL
                                               Versus
                                      STATE OF GUJARAT & ANR.
                     ==========================================================
                     Appearance:
                     MR NIRAV C SANGHAVI(5950) for the Petitioner(s) No. 1
                     MR VAIBHAV SHARMA AGP for the Respondent(s) No. 1,2
                     ==========================================================

                          CORAM:HONOURABLE MR. JUSTICE ANIRUDDHA P. MAYEE

                                                       Date : 24/02/2026

                                                         ORAL ORDER

1. By the present writ petition, the petitioner prays for an appropriate writ, order or direction to the respondent No.2 and his Sub-ordinate Police Officers to comply strictly with the circular dated 08.09.2025 issued by the respondent No.1, Home Department, New Sachivalaya, Gandhinagar.

2. Learned Assistant Government Pleader Mr. Vaibhav Sharma, upon instructions, submits that the circular dated 08.09.2025 issued by the Home Department, New Sachivalaya, Gandhinagar shall be strictly followed in the case of the petitioner herein.

3. In view of the aforesaid statement made by the learned Assistant Government Pleader, learned advocate Mr.Sanghavi for the petitioner submits that the prayers made in the present writ petition are satisfied.

NEUTRAL CITATION

C/SCA/2405/2026 ORDER DATED: 24/02/2026

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4. In view of the above, the present writ petition is disposed of accordingly.

Direct service is permitted.

(ANIRUDDHA P. MAYEE, J.) cmk