Full Judgment Text
Non-Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 272-273 OF 2016
(arising out of S.L.P.(Civil) Nos.17642-17643 of 2014)
GUJARAT WATER SUPPLY & SEWERAGE BOARD ... APPELLANT(S)
VS.
JASUBHAI KABHAI HARIJAN ETC. ... RESPONDENT(S)
J U D G M E N T
Anil R. Dave, J.
1. Leave granted.
2. In view of the judgement delivered in Jogendrasinhji
Vijaysinghji v. State of Gujarat (2015) 9 SCC 1, we set
aside the judgment of the Division Bench and restore the
Letters Patent Appeal to its original number to be decided on
its merits afresh.
JUDGMENT
th
3. Parties shall appear before the High Court on 15
February, 2016.
4. In view of the above, the appeals are allowed with no
order as to costs.
..............J.
[ANIL R. DAVE]
..................J.
[ADARSH KUMAR GOEL]
New Delhi;
th
11 January, 2016.
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