REGENT COMPUTRONICS PVT. LTD.

Dhirubhai Bhupatsinh Barad Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

RAGHAV NATHA V. STATE OF GUJARAT [REFERRED TO]
STATE OF GUJARAT VS. PATIL RAGHAV NATHA [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. JAGAN NATH ASHOK KUMAR [REFERRED TO]
GUJARAT WATER SUPPLY AND SEWERAGE BOARD VS. UNIQUE ERECTORS GUJARAT PRIVATE LIMITED [REFERRED TO]
MOHAMAD KAVI MOHAMAD AMIN VS. FATMABAI IBRAHIM [REFERRED TO]
VEERAYEE AMMAL VS. SEENI AMMAL [REFERRED TO]
COLLECTOR VS. P MANGAMMA [REFERRED TO]
JOSEPH SEVERANCE VS. BENNY MATHEW [REFERRED TO]
E S I C VS. C C SANTHAKUMAR [REFERRED TO]
SANTOSH KUMAR SHIVAGONDA PATIL VS. BALASAHEB TUKARAM SHEVALE [REFERRED TO]

JUDGEMENT

(1.) By way of filing the present petition under Article 226 of the Constitution of India, Sec. 108(6A) of the Gujarat Land Revenue Rules, as well as Ss. 54 and 75 of the Saurashtra Gharkhed Tenancy Settlement and Agricultural Lands Ordinance, 1949 (hereinafter referred to as "the Act "), the petitioners have prayed for the following reliefs:

(2.) The case of the petitioners may be summarised in a nutshell as under:

(3.) Heard learned advocate Mr. Mehul Sharad Shah for the petitioners and learned AGP Mr. Siddharth Rami for the Respondent Nos. 1 - 4.

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DHIRUBHAI BHUPATSINH BARAD Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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