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Gujarat High Court

State Of Gujarat & Others vs Dr Nareshbhai Prahladbhai Patel on 3 February, 2014

Bench: Ks Jhaveri, A.G.Uraizee

          C/LPA/1284/2011                                       JUDGMENT




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                  LETTERS PATENT APPEAL  NO. 1284 of 2011

             In SPECIAL CIVIL APPLICATION NO.  13478 of 2010
                                  WITH
                 LETTERS PATENT APPEAL  NO.910 of 2011

              In SPECIAL CIVIL APPLICATION NO.13479 of 2010
                                   WITH
                 LETTERS PATENT APPEAL  NO.1287 of 2011

             In SPECIAL CIVIL APPLICATION NO. 13565 of 2010
                                  WITH
                 LETTERS PATENT APPEAL  NO.843 of 2011

             In SPECIAL CIVIL APPLICATION NO.  13478 of 2010
                                  WITH
                 LETTERS PATENT APPEAL  NO. 926 of 2011

             In SPECIAL CIVIL APPLICATION NO.  13565 of 2010
                                  WITH
                 LETTERS PATENT APPEAL  NO. 844 of 2011

             In SPECIAL CIVIL APPLICATION NO.  13479 of 2010
                                  WITH
                 LETTERS PATENT APPEAL  NO. 845 of 2011

             In SPECIAL CIVIL APPLICATION NO.  13842 of 2010

 
FOR APPROVAL AND SIGNATURE: 
 
 
HONOURABLE MR.JUSTICE KS JHAVERI
 
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
 
=========================================

1      Whether Reporters of Local Papers may be allowed to see the 
       judgment ?

2      To be referred to the Reporter or not ?

3      Whether their Lordships wish to see the fair copy of the judgment ?


                                      Page 1 of 3
           C/LPA/1284/2011                                         JUDGMENT




4      Whether this case involves a substantial question of law as to the 
       interpretation of the Constitution of India, 1950 or any order made 
       thereunder ?

5      Whether it is to be circulated to the civil judge ?

=========================================
                     STATE OF GUJARAT  &  OTHERS
                                  Versus
                  DR NARESHBHAI PRAHLADBHAI PATEL 
=========================================
Appearance:
MR JK SHAH, ASST. GOVERNMENT PLEADER for the Appellants 
Mr Suthar for Mr NK Majmudar for the Respondent 
=========================================

           CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
                  and
                  HONOURABLE MR.JUSTICE A.G.URAIZEE
 
                                 Date : 03/02/2014
 
                         COMMON ORAL JUDGMENT

  (PER : HONOURABLE MR.JUSTICE KS JHAVERI) By   way   of   filing   these   appeals,   the   appellants   -   original  respondents   have   challenged   the   judgment   and   order   passed   by   the  learned Single Judge in Special Civil Application No.13478 of 2010 and  other cognate petitions.

At the outset, Mr JK Shah, learned Assistant Government Pleader  has submitted that the order of the learned Single Judge was passed at  the   admission   stage   itself   and   the   appellants   -   original   respondents  could not file the  reply to deal with  averments made  in the  petition.  He, therefore, submitted that ends of justice would be met if the matters  are remanded back to the learned Single Judge so that the appellants  would   get   an   opportunity   to   deal   with   the   averments   made   in   the  petition by filing reply affidavit.       Mr Suthar, learned counsel for the  respondent has not objected to same.

Page 2 of 3

C/LPA/1284/2011 JUDGMENT Accordingly, all the appeals are allowed.  The order passed by the  learned  Single  Judge  in  Special  Civil  Applications  are  set  aside.   The  matters are remanded to the learned Single Judge for deciding the same  afresh after considering the reply to be filed by the appellants.  Subject  to the aforesaid observations, all the appeals stand disposed of.

It is clarified that pursuant to the directions issued by the learned  Single Judge in case any benefit is extended to any of the petitioner/s,  then, no recovery will be effected from the concerned petitioner, subject  to the result of the writ petitions.

(K.S.JHAVERI, J.)  (A.G.URAIZEE, J.)  *mohd Page 3 of 3