TIRATHDAS JETHANAND DHAMVANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court has passed an order dtd. 25/1/2023 in Special Civil Application No. 18 of 2023 as follows:-

(2.) In view of the above legal position, the present writ petition filed by the petitioner is not entertained. The petitioner is at liberty to approach the Special Court as provided by the Act.

(3.) It is clarified that all the rights and contentions of the petitioner are kept open to be agitated before the appropriate forum. That, it is made clear that this Court has not gone into merits of the case and no opinion has been expressed thereon.