REGENT COMPUTRONICS PVT. LTD.

Bavchandbhai Ranchhodbhai Patel Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

AHMEDBHAI ABDULGANI MEMON VS. STATE OF GUJARAT AND ORS [REFERRED TO]
PRAVINBHAI BHAILALBHAI GOR VS. RAJIVKUMAR GUPTA,COLLECTOR,VADODARA [REFERRED TO]
MAHADEO (DEAD THROUGH LEGAL REPRESENTATIVES) VS. SHAKUNTALABAI [REFERRED TO]
STATE OF PUNJAB NOW HARYANA VS. AMAR SINGH [REFERRED TO]
STATE OF WEST BENGAL VS. KAILASH CHANDRA KAPUR [REFERRED TO]
DAYANDEO GANPAT JADHAV VS. MADHAV VITHAL BHASKAR [REFERRED TO]
S RATHINAM ALIAS KUPPAMUTHU VS. L S MARIAPPAN [REFERRED TO]
STATE OF GUJARAT VS. PRAVINBHAI BHAILALBHAI GOR [REFERRED TO]
RAJENBHAI BALDEVBHAI SHAH VS. BAIJIBEN KABHAIBHAI PATANVADIA [REFERRED TO]
SHAMJIBHAI KESHAVJIBHAI KANSAGRA VS. PRINCIPAL SECRETARY REVENUE DEPARTMENT [REFERRED TO]
SOMABHAI SHARUBHAI GAMIT VS. STATE OF GUJARAT AND ORS. [REFERRED TO]

JUDGEMENT

(1.) The present petition is filed by the petitioners under Articles 14, 19, 226 and 300A of the Constitution of India as well as under the provision of the Gujarat Land Revenue Code, 1879 and the Rules framed thereunder for the prayers as prayed for inter alia that appropriate writ, order or direction may be issued quashing and setting aside the order passed by the respondent no.2 - Collector, Surat dated 07.01.2011 and also the order passed by the respondent no.1 - Secretary (Appeals), Revenue Department, State of Gujarat at AnnexureB dated 28.03.2016 on the grounds stated in the memo of petition.

(2.) The facts of the case briefly summarized are as follows :

(3.) Heard learned advocate, Shri B.S. Patel appearing with learned advocate, Shri Chirag Patel for the petitioners and learned AGP Shri Manan Mehta for the respondents.

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BAVCHANDBHAI RANCHHODBHAI PATEL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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