Gujarat Water Supply & Sewerage Board Vs. Jasubhai Kabhai Harijan etc.
[Civil Appeal Nos. 272-273 of 2016 arising out of S.L.P. (Civil) Nos.17642-17643 of 2014)
Anil R. Dave, J.
1. Leave granted.
2. In view of the judgement delivered in Jogendrasinhji Vijaysinghji v. State of Gujarat (2015) 9 SCC 1, we set aside the judgment of the Division Bench and restore the Letters Patent Appeal to its original number to be decided on its merits afresh.
3. Parties shall appear before the High Court on 15th February, 2016.
4. In view of the above, the appeals are allowed with no order as to costs.
..............J. [ANIL R. DAVE]
..............J. [ADARSH KUMAR GOEL]
New Delhi;
11th January, 2016.
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