Gujarat High Court: The Division Bench of Vineet Kothari, ACJ and Umesh A. Trivedi, J., allowed a petition which was filed praying the understated:

  1. Direct the Respondents to e-publish on their website all parts of all gazettes published by the State Government to be accessed free of cost.
  2. Direct the Respondents to make available on their website as much as possible copy of all old gazettes previously published by the State of Gujarat to be accessed free of cost.
  3. any other and further relief deemed just and proper be granted in the interest of justice;
  4. to provide for the cost of this petition.

Government Pleader Ms Manisha Lavkumar Shah, submitted that prayer (a) had already been complied with and the State Government had already started E-publishing all the Notifications issued by the State Government on online method. It was further brought into notice of the Court that as far as the past or old Notifications issued earlier were concerned, such old Gazettes as prayed in prayer (b), the process was underway and the same will be over within a short period. The petitioner however prayed that some time frame may be fixed for that purpose.

The Court allowed the petition and granted prayer (b) with the time framed of six months from then to E-publish old Gazettes also by the State Government compliance report of which have to be submitted after six months from the date of the order.[Bandish Saurabh Soparkar v. State of Gujarat, 2021 SCC OnLine Guj 1306, decided on 01-09-2021]


Suchita Shukla, Editorial Assistant has reported this brief.

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