BHAVINABEN Vs. STATE OF GUAJRAT

JUDGEMENT

(1.) This application purported to be for recall of the order dtd. 6/10/2021 passed by this Court is filed with the following prayers:

(2.) 1. Learned advocate Mr. Vasavada appearing for the applicants-original respondent Nos. 3 to 6 in the Special Civil Application No. 7491 of 2020 submitted that the order dtd. 6/10/2021 passed by this Court is required to be recalled as other petitions being Special Civil Application Nos. 6804 of 2016, 6805 of 2016 and 9595 of 2017 are pending before this Court and this Court ought to have heard the Special Civil Application No. 7491 of 2020 along with the pending petitions.

(3.) On the other hand, learned Senior Advocate Mr. Percy Kavina assisted by learned advocate Mr. Nikunt Raval who have been served with the advance copy of the application submitted that there is no ground to recall the order dtd. 6/10/2021 as canvassed on behalf of the applicant as this Court while passing the order dtd. 6/10/2021 has decided the issue of maintainability of the Appeal before the State Government under Sec. 31(10) of the Act, 1972. It was further submitted that this Court has not gone into the merits of the matter and both the sides are relegated to agitate the issue before the Board. It was therefore submitted that there is no case made out by the applicants to recall the order dtd. 6/10/2021.