REGENT COMPUTRONICS PVT. LTD.

Kantilal Jinabhai Patel Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

CUSTOMS AND EXCISE COMMISSIONERS V. ZIELINSKI BAKER AND PARTNERS [REFERRED TO]
JUGALKISHORO SARAF VS. RAW COTTON COMPANY LIMITED [REFERRED TO]
ORGANO CHEMICAL INDUSTRIES VS. UNION OF INDIA [REFERRED TO]
DIRECTORATE OF ENFORCEMENT VS. DEEPAK MAHAJAN [REFERRED TO]
DELHI CLOTH AND GENERAL MILLS COMPANY LIMITED VS. STATE OF RAJASTHAN [REFERRED TO]
S GOPAL REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
LAXMANBHAI K CHOKSHI VS. COMPETENT AUTHORITY AND ADDITIONAL COLLECTOR ULC [REFERRED TO]
STATE OF U.P VS. HARI RAM [REFERRED TO]
STATE OF ASSAM VS. BHASKAR JYOTI SARMA [REFERRED TO]

JUDGEMENT

(1.) This petition is filed under Articles 226 and 227 of the Constitution of India against the order of the appellate authority passed under Sec. 33 of the Urban Land Ceiling and Regulation Act, 1976 confirming the order of the competent authority dtd. 28/2/1984. By the said order, the competent authority has found that the petitioner was holding 14006 sq.mtrs. of excess land.

(2.) The brief facts giving rise to the present petition are as under:-

(3.) Heard learned advocate Mr.M.A.Parekh for the petitioner and learned AGP, Ms.Jyoti Bhatt for the respondent-State at length. Perused the material placed on record. Written submissions produced by learned advocate Mr.Parekh are also considered.

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KANTILAL JINABHAI PATEL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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