REGENT COMPUTRONICS PVT. LTD.

Parkhanji Mulji Alias Umaji Appellant

V/S

GUJARAT REVENUE TRIBUNAL Respondents

Referred Judgements :-

RAMACHANDRA VS. RAMALINGAM [REFERRED TO]
STATE OF GUJARAT VS. PATIL RAGHAV NATHA [REFERRED TO]
BALDEVJI BHATHTJI THAKORE VS. STATE OF GUJARAT [REFERRED TO]
DEHRI ROHTAS LIGHT RAILWAY COMPANY LIMITED DEHRI ROHTAS LIGHT RAILWAY COMPANY LIMITED VS. DISTRICT BOARD BHOJPUR:DISTRICT BOARD SHAHABAD [REFERRED TO]
STATE OF MAHARASHTRA VS. RATTANLAL [REFERRED TO]
STATE OF ORISSA VS. BRUNDABAN SHARMA [REFERRED TO]
MOHAMAD KAVI MOHAMAD AMIN VS. FATMABAI IBRAHIM [REFERRED TO]
COLLECTOR VS. P MANGAMMA [REFERRED TO]
IBRAHIMPATNAM TALUK VYAVASAYA COLLIE SANGHAM VS. K SURESH REDDY [REFERRED TO]
STATE OF PUNJAB VS. BHATINDA DISTRICT COOP MILK P UNION LTD [REFERRED TO]
SANTOSH KUMAR SHIVAGONDA PATIL VS. BALASAHEB TUKARAM SHEVALE [REFERRED TO]
JT. COLLECTOR RANGA REDDY DIST. VS. D. NARSING RAO [REFERRED TO]

JUDGEMENT

(1.) This appeal under Clause 15 of the Letters Patent Act is at the instance of the original private respondents of a writ application filed by the respondent No.5 herein and is directed against the judgment and order passed by a learned Single Judge of this Court dated 04.02.2020 in the Special Civil Application No.6148 of 2018 by which the learned Single Judge allowed the writ application filed by the respondent No.5 herein (original writ applicant).

(2.) We have heard Ms.Nisha Parikh, the learned counsel appearing for the appellants and Mr. Dharmesh Devnani, the learned AGP for the respondent Nos.2, 3 and 4 respectively.

(3.) The learned Single Judge while allowing the writ application filed by the respondent No.5 herein observed as under :

Click here to view full judgment.

PARKHANJI MULJI ALIAS UMAJI Vs. GUJARAT REVENUE TRIBUNAL

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address