Gujarat High Court
Gujarat Electricity Board & vs Babubhai Barjulbhai on 24 January, 2014
Author: Ks Jhaveri
Bench: Ks Jhaveri, A.G.Uraizee
C/LPA/1634/2006 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS PATENT APPEAL NO. 1634 of 2006
In SPECIAL CIVIL APPLICATION NO. 10306 of 2006
TO
LETTERS PATENT APPEAL NO. 1665 of 2006
In
SPECIAL CIVIL APPLICATION NO. 17986 of 2006
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GUJARAT ELECTRICITY BOARD & 1....Appellant(s)
Versus
BABUBHAI BARJULBHAI....Respondent(s)
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Appearance:
MS LILU K BHAYA, ADVOCATE for the Appellant(s) No. 1 - 2
MR MAHENDRAK PATEL, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 24/01/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI) The present appeals have been filed challenging the order dated 07/09/2006 passed by the learned Single Judge in Special Civil Application nos. 10306 of 2006 with cognate Special Civil Applications.
In light of the recent decision dated 26/12/2013 of the Larger Bench of this Court in L.P.A. No. 596/2008 and cognate appeals, the present appeals are Page 1 of 2 C/LPA/1634/2006 ORDER not maintainable as the appellant has not made the concerned Tribunal as a party in the writ petitions.
We, however, clarify that the appellant shall be at liberty to challenge the impugned order of the learned Single Judge before the appropriate forum and the delay occurred in challenging the impugned order of the learned Judge before the Appellate Authority would not come in the way of the appellant.
With these observations, the present appeals are disposed of. Interim relief, if any, to continue for a period of twelve weeks from the date of receipt of writ of this order.
(K.S.JHAVERI, J.) (A.G.URAIZEE,J) *asma Page 2 of 2