REGENT COMPUTRONICS PVT. LTD.

Sumitraben Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

EVERGREEN APPARTMENTS VS. SPECIAL SECRETARY [REFERRED TO]
STATE OF GUJARAT VS. PATIL RAGHAV NATHA [REFERRED TO]
RAM CHAND VED PRAKASH VS. UNION OF INDIA [REFERRED TO]
MOHAMAD KAVI MOHAMAD AMIN VS. FATMABAI IBRAHIM [REFERRED TO]
STATE OF PUNJAB VS. BHATINDA DISTRICT COOP MILK P UNION LTD [REFERRED TO]
EVERGREEN APARTMENT CO OP HOUSING SOCIETY VS. SPECIAL SECRETARY REVENUE DEPARTMENT GUJARAT STATE [REFERRED TO]

JUDGEMENT

(1.) Under challenge, in this petition under Article 226 of the Constitu- tion of India, are the order dated 19.02.2020 passed by respondent no. 1 and the order of the Collector dated 14.08.2018 confirming the order dated 19.02.2020 passed against the petitioner.

(2.) The short facts are as under:

(3.) Mr. K.M. Antani, learned AGP would contend that it was only on the basis of an inquiry that the suo motu powers were exercised.

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SUMITRABEN Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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