REGENT COMPUTRONICS PVT. LTD.

JAYENDRASINH BHUPATSINH DIAMA Appellant

V/S

STATE OF GUJARAT THROUGH ADDITIONAL SECRETARY(INQUIRY) Respondents

Referred Judgements :-

UNION OF INDIA V. RAGHUBIR SINGH. [REFERRED TO]
GUJARAT URJA VIKAS NIGAM LIMITED VS. ESSAR POWERS LTD. [REFERRED TO]
B SHAMA RAO VS. UNION TERRITORY OF PONDICHERRY [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. GURNAM KAUR [REFERRED TO]
SUNDARJAS KANYALAL BHATIJA PRAHALAD HIRANAND ADVANI VS. COLLECTOR THANE MAHARASHTRA:COLLECTOR THANE MAHARASHTRA [REFERRED TO]
STATE OF UTTAR PRADESH VS. SYNTHETICS AND CHEMICALS LIMITED [REFERRED TO]
BIHAR PUBLIC SERVICE COMMISSION DR SHIV JATAN THAKUR VS. SHIV JATAN THAKUR:STATE OF BIHAR [REFERRED TO]
RAM BETI VS. DISTRICT PANCHAYAT RAJ ADHIKARI [REFERRED TO]
PANDEY AND CO BUILDERS PVT LTD VS. STATE OF BIHAR [REFERRED TO]
S R BATRA VS. TRUNA BATRA [REFERRED TO]
CONSUMER EDUCATION AND RESEARCH SOCIETY VS. UNION OF INDIA [REFERRED TO]
RAMA FERTILIZERS PRIVATE LIMITED VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) Heard learned advocate Shri Vaghela appearing for the petitioner, learned advocate Shri Majmudar for caveator-respondent no.5 and learned AGP for respondent no.1.

(2.) The petitioner, Up-sarpanch of Bholav Gram Panchayat, has approached this Court under Article 226 of the Constitution of India, challenging the order dated 29.07.2011 passed by the respondent no.1 for the reasons stated in the memo of the petition.

(3.) The facts in brief leading to filing of this petition deserves to be set out as under.

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JAYENDRASINH BHUPATSINH DIAMA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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