Jagjivanbhai Vithalbhai Patel vs Dy.Collector
2026 Latest Caselaw 779 Guj

Gujarat High Court

Jagjivanbhai Vithalbhai Patel vs Dy.Collector on 25 February, 2026

                                                                                                                 NEUTRAL CITATION




                             C/SCA/24076/2005                                     ORDER DATED: 25/02/2026

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                 R/SPECIAL CIVIL APPLICATION NO.                 24076 of 2005
                       ==========================================================
                                                JAGJIVANBHAI VITHALBHAI PATEL
                                                            Versus
                                                     DY.COLLECTOR & ORS.
                       ==========================================================
                       Appearance:
                       MR MA KHARADI(1032) for the Petitioner(s) No. 1
                       MS SURBHI BHATI, AGP for the Respondent(s) No. 2,3
                       RULE SERVED for the Respondent(s) No. 1
                       ==========================================================

                           CORAM:HONOURABLE MR. JUSTICE DIVYESH A. JOSHI

                                                           Date : 25/02/2026

                                                              ORAL ORDER

It is found out from the record that petitioner has passed away and therefore his legal heirs are required to be brought on record.

The matter is adjourned from time to time for the purpose of bringing the legal heirs of the deceased petitioner on record. However, learned advocate for the petitioner submits that despite his best efforts, he has not received any instructions from the petitioner. He, therefore, submits that appropriate order may be passed.

In that view of the matter, the petition stands dismissed for want of prosecution. Rule discharged.

(DIVYESH A. JOSHI,J) LAVKUMAR J JANI