JAGABHAI BHAGABHAI BARIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned AGP Mr. Bharat Vyas waives service of notice of rule for and on behalf of the respondent - State and learned advocate Mr. H. S. Munshaw waives service of notice of rule for and on behalf of the respondent no. 4.

(2.) By way of this petition, the petitioner has prayed for the following reliefs:-

(3.) As the issue is only in respect of the fact that while making the payment of amount of compensation whether the State Authorities can deduct the amount of TDS from the amount of compensation or not, which is agitated by way of this petition and as learned advocate Mr. Jinesh Kapadia for learned advocate Ms. Medha H. Patel for the petitioner has drawn the attention of this Court that the issue is squarely covered by the judgment of Division Bench of this Court in Special Civil Application No. 13528 of 2017 decided on 28/8/2017, this petition is taken up for hearing with the consent of learned advocates for the parties.