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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. 3. Parties  shall  appear  before  the  High  Court  on  15th

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; 11th January, 2016.

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