REGENT COMPUTRONICS PVT. LTD.

Bhupendra M Patel Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

M C MEHTA VS. UNION OF INDIA [REFERRED TO]
SHANTISTAR BUILDERS VS. NARAYAN KHIMALAL TOTAME [REFERRED TO]
SUBHASH KUMAR VS. STATE OF BIHAR [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. GANESH WOOD PRODUCTS [REFERRED TO]
MADHU KISHWAR JULIANA LAKRA VS. STATE OF BIHAR [REFERRED TO]
VELLORE CITIZENS WELFARE FORUM VS. UNION OF INDIA [REFERRED TO]
M C MEHTA VS. KAMAL NATH [REFERRED TO]
SAMATHA HYDERABAD ABRASIVES AND MINERALS PRIVATE LIMITED VS. STATE OF ANDHRA PRADESH [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]
JAGDISH YADAV VS. STATE OF BIHAR [REFERRED TO]
NARMADA BACHAO ANDOLAN VS. UNION OF INDIA [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]
STATE OF MADHYA PRADESH VS. KEDIA LEATHER AND LIQUOR LIMITED [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) By this appeal under Clause 15 of the Letters Patent, the appellant - original petitioner has challenged the judgment and order dated 7.2.2014 passed by the learned Single Judge of this Court in Special Civil Application no.7682 of 2013, whereby the learned Single Judge was pleased to dismiss the petition as being devoid of merit. The parties, as mentioned in the writ petition, are mentioned in this judgment and order as per their original status in the petition.

(2.) The petitioner, as a President of Automobile Association, Ahmedabad, has preferred the petition and has prayed as under in the writ petition:-

(3.) The petitioner has thus prominently challenged the restrictions on transfer as contemplated in the Appendix to the circular dated 16.6.2010 issued by the respondent authorities.

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BHUPENDRA M PATEL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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