REGENT COMPUTRONICS PVT. LTD.

RAMESHBHAI AMBALAL SHAH Appellant

V/S

State Of Gujarat And Anr Respondents

Referred Judgements :-

DHARMAN V. SUKHI AND OTHERS [REFERRED TO]
SIN SURASAIBALINI DEBI VS. PHANINDRA MOHAN MAJUMDAR [REFERRED TO]
V S RAHI VS. RAM CHAMBELI [REFERRED TO]
STATE OF PUNJAB VS. GURDEV SINGH:ASHOK KUMAR [REFERRED TO]
STATE OF ORISSA VS. BRUNDABAN SHARMA [REFERRED TO]
UTTAM NAMDEO MAHALE VS. VITHAL DEO [REFERRED TO]
STATE OF MAHARASHTRA VS. PRAVIN JETHALAL KAMDAR [REFERRED TO]
EASLAND COMBINES COIMBATORE VS. COLLECTOR OF CENTRAL EXCISE COIMBTORE [REFERRED TO]
COLLECTOR VS. P MANGAMMA [REFERRED TO]
IBRAHIMPATNAM TALUK VYAVASAYA COLLIE SANGHAM VS. K SURESH REDDY [REFERRED TO]
DANKHA DEVI AGARWAL VS. TARA PROPERTIES PVT LIMITED [REFERRED TO]
E S I C VS. C C SANTHAKUMAR [REFERRED TO]
M P HOUSING BOARD VS. SHIV SHANKAR MANDIL [REFERRED TO]
STATE OF A P VS. T YADAGIRI REDDY [REFERRED TO]
SANTOSH KUMAR SHIVAGONDA PATIL VS. BALASAHEB TUKARAM SHEVALE [REFERRED TO]
SHAMALSHA GIRDHARI COMPANY VS. STATE OF GUJARAT [RELIED ON]
DASHRATHLAL M PATEL VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) In this appeal, the appellants -original respondent Nos.2/1 to 2/3 seek to challenge the judgment and order dated 08.03.2011 passed by the learned Single Judge in Special Civil Application No.13099 of 1994 whereby, the learned Single Judge allowed the petition preferred by the respondent No.2 herein by quashing and setting aside order dated 19.08.1994 passed by the Gujarat Revenue Tribunal, Ahmedabad, order dated 31.01.1990 passed in appeal by the Deputy Collector, Land Revenue (Appeal), Gandhinagar and order dated 03.12.1985 passed by the Mamlatdar and ALT, Gandhinagar.

(2.) Facts relevant for the purpose of deciding this appeal can be summarized as under : -

(3.) However, in the present case, the learned Counsel appearing for the appellants has raised many legal issues and submitted that mere delay in initiating suo -motu proceedings by itself is not the ground to validate the transaction which is otherwise in breach of the provisions of the Tenancy Act.

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RAMESHBHAI AMBALAL SHAH Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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