(1.) The present group of petitions have been filed by the petitioner - State of Gujarat under Articles 226 and 227 of the Constitution of India as well as under the provision of the Gujarat Tenancy & Agricultural Lands Act, 1948 being aggrieved and dissatisfied with the impugned order rendered in respective Revision Application passed by the Gujarat Revenue Tribunal, Ahmedabad dated 26.09.2016 on the grounds stated in the petition.
(2.) Learned AGP Shri Manan Mehta has stated that in the present group of matters, some of the respondents have expired, who are unserved. He, therefore, seeks permission to delete those unserved respondent in view of the written instruction issued by the Deputy Collector & Prant Officer, Prantij and in view of the judgment of the Hon'ble Division Bench in Letters Patent Appeal No.490/2018 and allied matters. Therefore, the unserved respondents in the present group of matters are permitted to be deleted.
(3.) The facts of the case briefly summarized are as follows :-
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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