REGENT COMPUTRONICS PVT. LTD.

Chandrawati Gram Panchayat Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

KALUBHAI VS. STATE OF GUJARAT [REFERRED TO]
COUNCIL OF CIVIL SERVICE UNIONS V. MINISTER FOR THE CIVIL SERVICE [REFERRED TO]
BALDEVSINGH VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
UNION OF INDIA VS. SANKALGHAND HIMATLAL SHETH [REFERRED TO]
STATE OF UTTAR PRADESH VS. PRADHAN SANGH KSHETTRA SAMITI [REFERRED TO]
M P OIL EXTRACTION K N OIL INDUSTRIES VS. STATE OF MADHYA PRADESH [REFERRED TO]
FEDERATION OF RAILWAY OFFICERS ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. INTERNATIONAL TRADING COMPANY [REFERRED TO]
STATE OF UTTAR PRADESH VS. JOHRI MAL [REFERRED TO]
RAMESHWAR PRASAD VS. UNION OF INDIA [REFERRED TO]
BHALOD GRAM PANCHAYAT VS. STATE OF GUJARAT [REFERRED TO]
NATHABHAI M PATEL VS. STATE OF GUJARAT [REFERRED TO]
PATEL BALDEVBHAI AMBALAL VS. STATE OF GUJARAT [REFERRED TO]
MOHANBHAI HARIBHAI DESAI VS. STATE OF GUJARAT [REFERRED TO]
PRUTHVISINH AMARSINH CHAUHAN VS. K D RAWAT OR HIS SUCCESSOR IN OFFICE SECRETARY [REFERRED TO]

JUDGEMENT

(1.) By this writ-application under Article 226 of the Constitution of India, the writ-applicant, a Gram Panchayat, through its Sarpanch, has prayed for the following reliefs :

(2.) The case put up by the writ-applicant, in his own words, as pleaded in his writ-application, is extracted hereunder :

(3.) Mr.Asim Pandya, the learned counsel appearing for the writ-applicant, submitted that the Notification issued by the Revenue Department dated 27th November 2014 could be termed as illegal, arbitrary, unjust, unreasonable, irrational, discriminatory, perverse, improper and erroneous in law.

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CHANDRAWATI GRAM PANCHAYAT Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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