REGENT COMPUTRONICS PVT. LTD.

Tusharbhai Harjibhai Ghelani Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

ASSOCIATED PROVINCIAL PICTURE HOUSES LTD. VS. WEDNESBURY CORPN [REFERRED TO]
COUNCIL OF CIVIL SERVICE UNIONS VS. MINISTER FOR THE CIVIL SERVICE [REFERRED TO]
STATE OF GUJARAT VS. PATIL RAGHAV NATHA [REFERRED TO]
WHIRLPOOL CORPORATION VS. REGISTRAR OF TRADE MARKS MUMBAI [REFERRED TO]
STATE OF UTTAR PRADESH VS. JOHRI MAL [REFERRED TO]
RAMESHWAR PRASAD VS. UNION OF INDIA [REFERRED TO]
GANESH BANK KURUNDWAD LTD VS. UNION OF INDIA [REFERRED TO]
JAYRAJBHAI JAYANTIBHAI PATEL VS. ANILBHAI JAYANTIBHAI PATEL [REFERRED TO]
STATE OF GUJARAT VS. PRATHMESH FARMS PVT LTD [REFERRED TO]
BHAYABHAI VAJSHIBHAI HATHALIA VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicants have prayed for the following reliefs;

(2.) The case of the writ applicants, in their own words, as pleaded in the writ application, is as under;

(3.) Thus, it appears from the pleadings and the materials on record that the subject matter of challenge in this writ application is an order passed by the Collector, Surat dated 19th November, 2014, declining to grant N.A. Permission as prayed for by the writ applicants with respect to the land in question.

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TUSHARBHAI HARJIBHAI GHELANI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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