REGENT COMPUTRONICS PVT. LTD.

DHANIBEN SHANTILAL PATEL Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

STATE OF GUJARAT VS. PATIL RAGHAV NATHA [REFERRED TO]
RAM CHAND VED PRAKASH VS. UNION OF INDIA [REFERRED TO]
MOHAMAD KAVI MOHAMAD AMIN VS. FATMABAI IBRAHIM [REFERRED TO]
SULTAN SADIK VS. SANJAY RAJ SUBHA [REFERRED TO]
STATE OF PUNJAB VS. BHATINDA DISTRICT COOP MILK P UNION LTD [REFERRED TO]
SANTOSH KUMAR SHIVAGONDA PATIL VS. BALASAHEB TUKARAM SHEVALE [REFERRED TO]
KRISHNADEVI MALCHAND KAMATHIA VS. BOMBAY ENVIRONMENTAL ACTION GROUP [REFERRED TO]
PARSHOTTAMBHAI MOTIRAM VS. DEVCHANDBHAI PARBHUBHAI [REFERRED TO]
VALJIBHAI JAGJIVANBHAI VS. STATE OF GUJARAT [REFERRED TO]
BHANJI DEVSHIBHAI LUHAR VS. STATE OF GUJARAT [REFERRED TO]
RAMESHBHAI AMBALAL SHAH VS. STATE OF GUJARAT [REFERRED TO]
SHAMBHURAM VIDESHIRAM MORYA VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) THE petitioner has challenged an order dated 18.02.2000 passed by the Special Secretary (Appeals), Revenue Department, Government of Gujarat.

(2.) BRIEF facts may be noted at the outset:

(3.) ON the other hand, learned AGP Ms. Pathak and learned advocate, Mr. Majmudar for the respective respondents opposed the petition contending that the order passed by the Special Secretary suffered from no infirmity. It was contended that the question of status of a person as agriculturist would go to the root of the matter. If the sale transaction was hit by section 63 of the Act the same would be nulity. They relied on certain decisions of this Court to contend that the order of the Special Secretary may not be quashed in view of the ground of delay.

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DHANIBEN SHANTILAL PATEL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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