Gujarat High Court
Bamania Suryakant Bhanjibhai vs Union Of India on 28 January, 2019
Author: Anant S. Dave
Bench: Anant S. Dave, Biren Vaishnav
C/SCA/688/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 688 of 2018
With
R/SPECIAL CIVIL APPLICATION NO. 689 of 2018
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BAMANIA SURYAKANT BHANJIBHAI
Versus
UNION OF INDIA
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Appearance:
MR HARDIK P MEHTA(6943) for the PETITIONER(s) No. 1,2
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CORAM: HONOURABLE THE ACTING CHIEF JUSTICE ANANT S. DAVE
and
HONOURABLE MR.JUSTICE BIREN VAISHNAV
Date : 28/01/2019
ORAL ORDER
(PER : HONOURABLE THE ACTING CHIEF JUSTICE ANANT S. DAVE) Subject matter qua the challenge in the writ petitions is no more res integra in view of the decision rendered by the Division Bench of this court in Special Civil Application No. 737 of 2018 on 07.05.2018 ( State of Gujarat vs. Union of India reported in 2018 SCC OnLine Guj 1515). Both these petitions are therefore disposed of with a liberty to avail remedy in accordance with law with regard to other grievances.
(ANANT S. DAVE, ACJ) (BIREN VAISHNAV, J) DIVYA Page 1 of 1