Page 1

1

NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 7191-92 OF 2016 [@ SPECIAL LEAVE PETITION (C) NOs. 22285-22286 OF 2014]

ARUN BABULAL PARASHAR                    Appellant(s)                                 VERSUS

AHMEDABAD MUNICIPAL CORPORATION          Respondent(s) J U D G M E N T

KURIAN, J. 1. Leave granted.   

2. The appellant is before this Court, aggrieved by the stand taken by the Division Bench of the High Court  that  an  appeal  against  the  Judgment  of  the learned Single Judge was not maintainable before the Division Bench.   

3. That issue is no more Res Integra and is covered in favour of the appellant in "Jogendra Sinhji Vijay Singhji  Vs.  State  of  Gujarat  &  Ors."  reported  in (2015) 9 SCC 1.   

4. Therefore, the impugned Judgment of the Division Bench  in  LPA  No.  298  of  2014  is  set  aside.   The matter is remitted to the Division Bench of the High Court.  The appeal shall stand restored and the High

Page 2

2

Court  is  requested  to  dispose  of  the  same expeditiously on merits.   

5. In view of the above, these appeals are disposed of.   

No costs.    .......................J.

             [ KURIAN JOSEPH ]  

.......................J.               [ ROHINTON FALI NARIMAN ]  New Delhi; August 01, 2016.