REGENT COMPUTRONICS PVT. LTD.

Hirabhai Govindbhai Patel Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

HINCH LAL TIWARI VS. KAMALA DEVI [REFERRED TO]
GOVINDBHAI SOMABHAI NAI VS. STATE OF GUJARAT [REFERRED TO]
STATE OF GUJARAT VS. RATILAL UTTAMCHAND MORABIA [REFERRED TO]
LEGAL HEIRS OF DECEASED POPATKHIMA RAMANI VS. COLLECTOR [REFERRED TO]
MITHUSINH SAMRATSINH PARMAR VS. STATE OF GUJARAT [REFERRED TO]
GHANSHYAM JASHWANTLAL RAVAL VS. STATE OF GUJARAT [REFERRED TO]
KUNDLA PRESS AND OIL MILL PVT. LTD. VS. STATE OF GUJARAT & ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard learned advocates appearing for the parties.

(2.) By this petition under Article 227 of the Constitution of India, the petitioners have prayed for quashing and setting aside the orders dated 7 th January, 2015, 28th February, 2009 and 31st March, 2008 passed by the Special Secretary (Appeals) Revenue Department (for short 'SSRD'), Collector, Ahmedabad and Deputy Collector, Ahmedabad City respectively.

(3.) Briefly stated facts are as follows :-

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HIRABHAI GOVINDBHAI PATEL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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