Panchmahal District Panchayat ... vs Bharatbhai Hathibhai Bariya
2021 Latest Caselaw 2385 Guj

        C/SCA/2590/2021                                  ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/SPECIAL CIVIL APPLICATION NO. 2590 of 2021

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     PANCHMAHAL DISTRICT PANCHAYAT THROUGH ITS DISTRICT
                   DEVELOPEMENT OFFICER
                           Versus
               BHARATBHAI HATHIBHAI BARIYA
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Appearance:
MR HS MUNSHAW(495) for the Petitioner(s) No. 1,2
for the Respondent(s) No. 2,3
MR. ANANTANAND J SINGH(10046) for the Respondent(s) No. 1
PRABHATSINH J PARMAR(7996) for the Respondent(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE NIRZAR S. DESAI

                          Date : 15/02/2021

                            ORAL ORDER

1. Heard learned advocate Mr.Munshaw for the petitioner through video conference.

2. Mr.Munshaw points out that in identical matter being Special Civil Application No.2676 of 2021, this Court has issued notice and that matter is coming up on board on 12.03.2021.

3. In view of above, issue Notice to the respondents returnable on 12.03.2021. Learned advocate Mr.Anantanand Singh waives service of notice on behalf of the respondent No.1. Rest of the respondents be served through e­mode also, over and above normal mode of service.

4. Learned advocate Mr.Singh may file his reply or place on record whichever judgment that he may rely upon on or before

C/SCA/2590/2021 ORDER

08.03.2021, with an advance copy to the other side.

(NIRZAR S. DESAI,J) MISHRA AMIT V.