Laxmanbhai Manilalbhai Darji vs The State Of Gujarat
2026 Latest Caselaw 784 Guj

Citation : 2026 Latest Caselaw 784 Guj
Judgement Date : 25 February, 2026

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Gujarat High Court

Laxmanbhai Manilalbhai Darji vs The State Of Gujarat on 25 February, 2026

                                                                                                                NEUTRAL CITATION




                             C/SCA/806/2026                                      ORDER DATED: 25/02/2026

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                                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                     R/SPECIAL CIVIL APPLICATION NO. 806 of 2026

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                                   LAXMANBHAI MANILALBHAI DARJI & ANR.
                                                    Versus
                                       THE STATE OF GUJARAT & ORS.
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                      Appearance:
                      MR.DIPEN F CHAUDHARI(6740) for the Petitioner(s) No. 1,2
                      MR. ADITYA PATHAK, AGP for the Respondent(s) No. 1,2,3,4,5
                      MR RB THAKOR(6743) for the Respondent(s) No. 6
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                         CORAM:HONOURABLE MR. JUSTICE DIVYESH A. JOSHI

                                                            Date : 25/02/2026

                                                              ORAL ORDER

Learned Advocate Mr. Dipen Chaudhari, appearing for the applicants, submits that the orders passed by the concerned revenue authority have already been complied with by the competent authority. Therefore, the cause involved in the matter has become infructuous. Hence, without touching the merits of the case, he does not press the present petition.

Hence, the petition stands disposed of as not pressed. Notice is discharged.

(DIVYESH A. JOSHI,J) GARVITA