JITENDRAKUMAR CHIMANLAL DESAI Vs. SHANKARBHAI BABUBHAI KAHAR

JUDGEMENT

(1.) THE petition had been admitted on 31. 07. 2008 with categorical noting to be heard with SCA No. 9071 of 2008 and connected matters. It is an accepted fact today between the parties that the said petition being SCA No. 9071 of 2008 and connected matters were heard and thereafter the matters were carried by the State of Gujarat in Letters Patent Appeals. Vide judgment rendered on 14. 11. 2008 by Division Bench of the High Court in Letters Patent Appeal No. 938 of 2008 and cognate matters the contention raised in the petition is not upheld and the Appeals filed by the State stand allowed.

(2.) IN the circumstances, it is not necessary to record the facts and contentions in detail. For the reasons recorded in the judgment of Division Bench rendered on 14. 11. 2008 in the case of State of Gujarat and Ors. Vs. Jayeshkumar Shantilal Panchal and Ors. in Letters Patent Appeal No. 938 of 2008 and cognate Appeals, the petition is rejected. Rule discharged. Interim relief stands vacated. There shall be no order as to costs.