REGENT COMPUTRONICS PVT. LTD.

Somabhai Manyabhai Bhoye Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

CHHAGANBHAI PATEL VS. SITABEN BHANABHAI RATHOD [REFERRED TO]
EVERGREEN APPARTMENTS VS. SPECIAL SECRETARY [REFERRED TO]
INDIRABEN WD/O RATILAL GAJJAR VS. DAIBEN KANABHAI [REFERRED TO]
STATE OF GUJARAT VS. PATIL RAGHAV NATHA [REFERRED TO]
RAM CHAND VED PRAKASH VS. UNION OF INDIA [REFERRED TO]
STATE OF PUNJAB VS. BHATINDA DISTRICT COOP MILK P UNION LTD [REFERRED TO]
DUDHIBEN MULJIBHAI PATEL & ANR. VS. STATE OF GUJARAT & ORS. [REFERRED TO]

JUDGEMENT

(1.) Rule returnable forthwith. With the consent of learned advocates appearing for the respective parties, taken up for final hearing today.

(2.) This petition has been filed by the petitioner with a prayer to quash and set aside the order dated 04.03.2020 passed by the Special Secretary (Appeals), Revenue Department and the order dated 31.07.2018 passed by the District Collector-Dang.

(3.) The facts in brief are as under:

Click here to view full judgment.

SOMABHAI MANYABHAI BHOYE Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address