REGENT COMPUTRONICS PVT. LTD.

Ambalal Karshanbhai Patel Appellant

V/S

Varshasutra Farms Pvt Ltd Respondents

Referred Judgements :-

JASBHAI MOTIBHAI DESAI VS. ROSHAN KUMAR HAJI BASHIR AHMED [REFERRED TO]
FERTILIZER CORPORATION KAMGAR UNION REGD SINDRI VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. MAJOR GENERAL MADAN LAL YADAV [RETD ] [REFERRED TO]
VALJIBHAI JAGJIVANBHAI VS. STATE OF GUJARAT [REFERRED TO]
NAVUJI LALJI VAGHELA VS. STATE OF GUJARAT [REFERRED TO]
KESHABHAI PANABHAI SOLANKI VS. DAHYAJI BABAJI THAKOR [REFERRED TO]
RAMESHBHAI AMBALAL SHAH VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) Since the issues raised in all the captioned applications are the same and the challenge is also to the selfsame order passed by the Gujarat Revenue Tribunal, those were heard analogously and are being disposed of by this common judgment and order.

(2.) For the sake of convenience and since the pleadings are completed, the Special Civil Application No.21265 of 2016 is treated as the lead matter.

(3.) By this application under Article 227 of the Constitution of India, the petitioner has prayed for the following reliefs:

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AMBALAL KARSHANBHAI PATEL Vs. VARSHASUTRA FARMS PVT LTD

Referred Judgements :-

JUDGEMENT

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