Gujarat High Court
Rameshbhai Hargovandas Modi Decd. & vs Mehsana Municipality & on 16 January, 2017
Author: Rajesh H.Shukla
Bench: Rajesh H.Shukla
C/SA/205/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SECOND APPEAL NO. 205 of 2016
With
CIVIL APPLICATION NO. 7921 of 2016
In
SECOND APPEAL NO. 205 of 2016
With
CIVIL APPLICATION NO. 12393 of 2016
In
SECOND APPEAL NO. 205 of 2016
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RAMESHBHAI HARGOVANDAS MODI DECD. & 10....Appellant(s)
Versus
MEHSANA MUNICIPALITY & 1....Respondent(s)
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Appearance:
MR NIKHIL S KARIEL, ADVOCATE for the Appellant(s) No.11.4,
26.1, 78.1, 9 11
MR MEHULSHARAD SHAH, CAVEATOR for the Respondent(s) No. 1
MR PP BANAJI, AGP for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE RAJESH H.SHUKLA
Date : 16/01/2017
ORAL ORDER
When the matter is called out, learned advocate, Shri Nikhil Kariel seeks permission to withdraw the present Second Appeal with a view to avail alternate remedy under the provision of the Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014 as well as in light of the observations made by the Hon'ble Apex Court in a judgment in case of Asikali Akbarali Gilani Vs. Nasirhusain Mahebubbhai Chauhan & Ors., reported in AIR Page 1 of 2 HC-NIC Page 1 of 2 Created On Sat Aug 12 11:07:05 IST 2017 C/SA/205/2016 ORDER 2016 SC 4766. Permission is granted. The present Second Appeal stands disposed of accordingly without prejudice to the rights and contentions of the appellants. It is also clarified and goes without saying that as and when such application is made, same may be considered in accordance with law.
In view of above, Civil Application Nos.7921 & 12393 of 2016 do not survive and stand disposed of.
(RAJESH H.SHUKLA, J.) Gautam Page 2 of 2 HC-NIC Page 2 of 2 Created On Sat Aug 12 11:07:05 IST 2017