BHARWAD MERABHAI ARJANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) XXX XXX XXX XXX

(2.) Learned Advocate Mr. Kapadia for learned Advocate Mr. Ashish H. Shah appearing for the appellant has contended that the learned Single Judge has committed error in not considering the decisions of this Court i.e. in case of Labhubhai Valjibhai Gajera v. Secretary (Appeals), Revenue Department, Gujarat State and Ors. reported in 2011 (1) GLH 432 and in case of Chandulal Gordhandas Ranodriya v. State of Gujarat reported in 2012 (0) GLHELHC 228585.

(3.) Learned AGP Mr. Bharat Vyas for the respondent contended that in the present case, fraud has been committed by the appellant and therefore, the aforesaid decisions will not be apply to the facts of the present case.