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Patel Agency Through Rajani ... vs State Of Gujarat
2026 Latest Caselaw 752 Guj

Citation : 2026 Latest Caselaw 752 Guj
Judgement Date : 24 February, 2026

[Cites 0, Cited by 0]

Gujarat High Court

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

                                                                                                           NEUTRAL CITATION




                            C/SCA/2410/2026                                 ORDER DATED: 24/02/2026

                                                                                                           undefined




                                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                    R/SPECIAL CIVIL APPLICATION NO. 2410 of 2026
                     ==========================================================
                               PATEL AGENCY THROUGH RAJANI VALLABHBHAI PATEL
                                                   Versus
                                          STATE OF GUJARAT & ANR.
                     ==========================================================
                     Appearance:
                     MR NIRAV C SANGHAVI(5950) for the Petitioner(s) No. 1
                     MS NIRALI SARDA 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 Ms. Nirali Sarda, 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/2410/2026 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

 
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