(1.) HEARD Mr. Mihir H. Joshi, learned Senior Advocate with Mr. Vimal Patel and Mr. Hardik Modh for the petitioners, Ms. Asmita Patel, learned AGP for respondent Nos.1 to 3 and Mr. M.A. Kharadi, learned advocate for the private respondents.
(2.) BY way of this petition under Articles 226 and 227 of the Constitution of India, the petitioners have challenged the legality and validity of the order dated 6.12.1996 passed by respondent No.3 Mamlatdar & ALT, order dated 19.2.1998 passed by respondent No.2 Deputy Collector, Land Reforms in appeal as well as the order dated 21.8.2008 passed by the Gujarat Revenue Tribunal in revision. It, therefore, transpires from the prayers that the petitioners have challenged the concurrent findings of all the three authorities.
(3.) THIS Court (Coram: K.A. Puj, J. as he then was) passed the following order on 11.2.2009:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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