Gujarat High Court
Kachh Dist. Dumper Owners Welfare ... vs State Of Gujarat on 2 April, 2026
NEUTRAL CITATION
C/SCA/15123/2024 JUDGMENT DATED: 02/04/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 15123 of 2024
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR. JUSTICE HEMANT M. PRACHCHHAK Sd/-
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Approved for Reporting Yes No
No
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KACHH DIST. DUMPER OWNERS WELFARE ASSOCIATION,
GANDHIDHAM
Versus
STATE OF GUJARAT & ORS.
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Appearance:
MR ASHISH M DAGLI(2203) for the Petitioner(s) No. 1
MS DIXA PANDYA AGP for the Respondent(s) No. 1,2,3,4
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CORAM:HONOURABLE MR. JUSTICE HEMANT M. PRACHCHHAK
Date : 02/04/2026
JUDGMENT
1. Rule returnable forthwith. Learned AGP waives service of rule on behalf of respondents.
2. With the consent of the learned counsels appearing for respective parties, the petition is taken up for final hearing.
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3. Present petition is filed by the petitioner under Articles 226 and 227 r/w the provision under Section 33(1)(b) of the Bombay Police Act, 1951 challenging below mentioned relief/s:-
"21. (A) Your Lordships may be pleased to admit and allow this petition.
(B) Your Lordships may be pleased to allow this petition by quashing and setting aside the public notification No. Meg/pol-1/Anjarsahar/Praveshbandi/07/2020, Dated 22.07.2020 and subsequent notification being No. Meg/pol-
1/bhare vahno/Pratibandh/Jahernamu/33(1)/03/2023, dated 31.03.2023 issued by respondent no.2 the District Magistrate, Kachchh-Bhuj, thereby prohibiting and restricting the plying of particular class of traffic, heavy/ Extra heavy goods vehicles on road towards Anjar Bypass road and Airport Circle-Galpadar to Airport road- Varsamedi Village from 6 am to 10 pm and diverted the same on the alternative road Ajapar-Modvadar-Mithirohar road in the interest of justice.
C) Your Lordships may be pleased to allow this petition by issuing writ of certiorari or mandamus or any other writ order or directions directing respondent no. 2- District Magistrate, Kachchh-Bhuj and 3 to for the with regulate the traffic on the road towards Anjar Bypass Road as well as, Airport Circle-Galpadar to Airport road- Varsamedi Village and also decide the representations cum grievance of the petitioners pending before them in the interest of justice.
(D) Pending admission, hearing and final disposal of this petition, Your Lordship may be pleased to stay implementation and execution of the public notification no. Meg/pol-1/Anjarsahar/Praveshbandi/07/2020, Dated 22.07.2020 and Meg/pol-1/bhare vahno/Pratibandh/Jahernamu/33(1)/03/2023, dated 31.03.2023 issued by respondent no.2 the District Magistrate, Kachchh-Bhuj, thereby prohibiting and restricting the plying of particular class of traffic, heavy/ Extra heavy goods vehicles on road towards Anjar Bypass road and Airport Circle-Galpadar to Airport road- Varsamedi Page 2 of 4 Uploaded by SURESH SOLANKI(HC00208) on Tue Apr 07 2026 Downloaded on : Wed Apr 08 20:52:57 IST 2026 NEUTRAL CITATION C/SCA/15123/2024 JUDGMENT DATED: 02/04/2026 undefined Village from 6 am to 10 pm and diverted the same on the alternative road Ajapar-Modvadar-Mithirohar road in the interest of justice.
E) Grant such other and further relief(s) as deemed just and proper by Your Lordships in the interest of justice."
4. Heard learned counsel appearing for the petitioner and learned AGP for the respondent authorities.
5. Learned counsel for the petitioner submits that the representations filed by the petitioner against the notification issued by the concerned authority, is pending before the respondent authorities and therefore, he requests that the respondent authority may be directed to decide the representations within some stipulated time.
6. On the other hand, learned AGP for the respondent authorities submits that if the representations are pending before the respondent authorities and not decided till date, then the respondent authorities shall decide the representations filed by the petitioner.
7. In view of the above submissions, the representations at pages 27 and 28 of the petition made by the petitioner and pending before the concerned respondent authorities i.e. respondent Nos. 2 and 4 be decided/considered by the said respondent authorities within period of eight weeks from the date of receipt of copy of present order.
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8. It is clarified that in case of any difficulty, it is open for the petitioner to take appropriate recourse available in law.
9. With above clarification, present petition stands disposed of accordingly. Rule is made absolute to the aforesaid extent.
Sd/-
(HEMANT M. PRACHCHHAK,J) SURESH SOLANKI Page 4 of 4 Uploaded by SURESH SOLANKI(HC00208) on Tue Apr 07 2026 Downloaded on : Wed Apr 08 20:52:57 IST 2026