ASHOKBHAI MANUBHAI PATEL Vs. COMPETENT AUTHORITY

JUDGEMENT

(1.) Amendment is allowed. To be carried out forthwith. Civil Application is allowed accordingly.

(2.) We have heard Mr. Hemant Makwana, learned advocate for the petitioners, Ms. Manvi Damale, learned advocate appearing on behalf of Mr. Maulik Nanavati, learned advocate for respondent no. 2 - NHAI and Ms. Shrunjal Shah, learned Assistant Government Pleader for the State respondents.

(3.) Learned counsels for the parties agree that this is a matter identically covered by an order of a coordinate Bench dtd. 23/4/2021 passed in Special Civil Application No.5913 of 2021. The said order of the coordinate Bench dtd. 23/4/2021 is further based upon a Division Bench judgment of this Court dtd. 12/9/2019 passed in a group of petitions led by Special Civil Application No.8734 of 2019 which has since been affirmed by the Supreme Court as the Special Leave Petition filed by the State Government has been dismissed on 7/1/2021, the SLP (Civil) Diary number being 18777 of 2020.