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Gujarat High Court

Divisional Controller vs Thomasbhai K. Parmar on 17 January, 2014

Author: Ks Jhaveri

Bench: Ks Jhaveri, A.G.Uraizee

         C/LPA/1354/2012                                 ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             LETTERS PATENT APPEAL NO. 1354 of 2012

         In SPECIAL CIVIL APPLICATION NO. 12171 of 2002
                                With
               LETTERS PATENT APPEAL NO. 781 of 2012
                                  In
            SPECIAL CIVIL APPLICATION NO. 2416 of 2011
================================================================
                 DIVISIONAL CONTROLLER....Appellant(s)
                               Versus
                THOMASBHAI K. PARMAR....Respondent(s)
================================================================
Appearance:
MR HS MUNSHAW, ADVOCATE for the Appellant(s) No. 1
MR GK RATHOD, ADVOCATE for the Respondent(s) No. 1
MR MUKESH H RATHOD, ADVOCATE for the Respondent(s) No. 1
================================================================

        CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
               and
               HONOURABLE MR.JUSTICE A.G.URAIZEE

                           Date : 17/01/2014


                            ORAL ORDER

(PER : HONOURABLE MR.JUSTICE KS JHAVERI) The   present   appeals   have   been   filed   challenging  the orders dated 28/3/2012 & 26/4/2012 passed by the  learned   Single   Judge   in   SCA   nos.   2416   of   2011   and  12171 of 2002 respectively.

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   appeal   is  Page 1 of 2 C/LPA/1354/2012 ORDER not maintainable as the appellants have not made the  concerned Tribunal as a party in the writ petitions.

We, however, clarify that the appellants shall be  at   liberty   to   challenge   the   impugned   orders   of   the  learned Single Judge before the appropriate forum and the delay occurred in challenging the impugned orders  of   the   learned   Judge   before   the   Appellate   Authority  would not come in the way of the appellants.

With these observations, the present appeals are  disposed of.  Interim relief, if any, to continue for  a period of twelve weeks.

(K.S.JHAVERI, J.) (A.G.URAIZEE,J) *asma Page 2 of 2