REGENT COMPUTRONICS PVT. LTD.

Patel Ghanshyambhai Popatbhai Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

DURGA PRASHAD VS. CHIEF CONTROLLER OF IMPORTS AND EXPORTS [REFERRED TO]
P S SADASIVASWAMY VS. STATE OF TAMIL NADU [REFERRED TO]
STATE OF MADHYA PRADESH VS. NANDLAL JAISWAL [REFERRED TO]
COLLECTOR LAND ACQUISITION ANANTNAG VS. KATIJI [REFERRED TO]
DEHRI ROHTAS LIGHT RAILWAY COMPANY LIMITED DEHRI ROHTAS LIGHT RAILWAY COMPANY LIMITED VS. DISTRICT BOARD BHOJPUR:DISTRICT BOARD SHAHABAD [REFERRED TO]
DAYAL SINGH VS. UNION OF INDIA [REFERRED TO]
TRIDIP KUMAR DINGAL VS. STATE OF WEST BENGAL [REFERRED TO]
SHANKARA CO OP HOUSING SOCIETY LTD VS. M PRABHAKAR [REFERRED TO]

JUDGEMENT

(1.) Rule. Mr.Jayneel Parikh, learned AGP waives service of notice of rule on behalf of the respondents.

(2.) As a short issue is involved in the present writ petitions, the same are decided today.

(3.) By way of the present petitions, the petitioners are challenging the orders dtd. 27/12/2021, which were received by the petitioners on 25/1/2022, whereby respondent No.2 has refused to send reference of the petitioners to the District Court under sec. 18 of the Land Acquisition Act, 1894 ("the Act" for short) on the ground of delay and non-payment of court fee.

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PATEL GHANSHYAMBHAI POPATBHAI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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