Shardulbhai Jivabhai Chavda vs The Competent Authority By Designation ...
2026 Latest Caselaw 759 Guj

Gujarat High Court

Shardulbhai Jivabhai Chavda vs The Competent Authority By Designation ... on 24 February, 2026

Author: Sunita Agarwal

Bench: Sunita Agarwal

                                                                                                        NEUTRAL CITATION




                              C/SCA/4508/2020                            ORDER DATED: 24/02/2026

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                          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/SPECIAL CIVIL APPLICATION NO. 4508 of 2020
                       ======================================
                                    SHARDULBHAI JIVABHAI CHAVDA
                                                   Versus
                           THE COMPETENT AUTHORITY BY DESIGNATION DY.
                                           COLLECTOR & ORS.
                       ======================================
                       Appearance:
                       MR YN RAVANI(718) for the Petitioner(s) No. 1
                       MS HETAL PATEL, ASSISTANT GOVERNMENT PLEADER /PP
                       for the Respondent(s) No. 1
                       NOTICE SERVED for the Respondent(s) No. 2,3
                       NOTICE UNSERVED for the Respondent(s) No. 1
                       ======================================
                       CORAM:HONOURABLE THE CHIEF JUSTICE MRS.
                                JUSTICE SUNITA AGARWAL
                                and
                                HONOURABLE MR.JUSTICE D.N.RAY
                                            Date : 24/02/2026
                                              ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE SUNITA AGARWAL)

Mr. Raj A. Jadeja, learned advocate holding brief of Mr. Y.N. Ravani, learned advocate for the petitioner would submit that the petitioner has instructed the learned advocate to withdraw the present petition.

In view of the above statement, the present petition stands dismissed as withdrawn. Interim order, if any, stands discharged.

(SUNITA AGARWAL, CJ.)

(D.N.RAY, J.) siji