RASIKLAL RAMNIKLAL BAGTHARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates Mr. K.V Shelat and Mr. P.R Abichandani.

(2.) The above Civil Application has been moved by the respondents-Authorities for vacation of interim relief granted in the main matter. At the time of hearing of Civil Application, it is noticed that the very petitioner had filed Special Civil Application No. 434 of 1999 in the subject matter of the present petition. The said Special Civil Application No. 434 of 1999 was dismissed by this Court [i.e., myself] on 1 8/07/2000. However, it appears that the petitioner, without disclosing the factum of the Special Civil Application No. 434 of 1999 preferred by him, had moved the present petition wherein on 2 2/11/2000, this Court [Coram : H.K Rathod, J.] made the order as under :-

(3.) Since I find that the present writ petition has been preferred in the same subject matter as Special Civil Application No. 434 of 1999 and that the petitioner has obtained the above order without disclosing that the Special Civil Application No. 434 of 1999 was preferred by the petitioner himself, I propose to dispose of the present writ petition alongwith the Civil Application.