Babubhai Mafatbhai Patel vs State Of Gujarat
2021 Latest Caselaw 5574 Guj

C/LPA/487/2017                                                           ORDER DATED: 07/06/2021
                    BABUBHAI MAFATBHAI PATEL v. STATE OF GUJARAT & 3 other(s)


             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   R/LETTERS PATENT APPEAL NO. 487 of 2017
                                      In
                 R/SPECIAL CIVIL APPLICATION NO. 18463 of 2015

                                             With

          CIVIL APPLICATION (FOR INTERIM RELIEF) NO. 1 of 2019
                                  In
                 R/LETTERS PATENT APPEAL NO. 487 of 2017
==========================================================
                           BABUBHAI MAFATBHAI PATEL
                                     Versus
                           STATE OF GUJARAT & 3 other(s)
==========================================================
Appearance:
MR HARSHADRAY A DAVE(3461) for the Appellant(s) No. 1
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP(99) for the
Respondent(s) No. 1
MR TATTVAM K PATEL(5455) for the Respondent(s) No. 3
RULE SERVED(64) for the Respondent(s) No. 2
VIRAL K SHAH(5210) for the Respondent(s) No. 4
==========================================================

  CORAM: HONOURABLE DR. JUSTICE VINEET KOTHARI
                                     and
             HONOURABLE MR. JUSTICE B.N. KARIA

                                     Date : 07/06/2021
                                       ORAL ORDER

(PER : HONOURABLE DR. JUSTICE VINEET KOTHARI)

Both learned counsel pray for some time to update their

instructions and look into the latest judgments under the Urban

Land (Ceiling and Regulation) Act, 1976.

Time as prayed is allowed. Put up on 15.06.2021.

(DR. VINEET KOTHARI,J)

(B.N. KARIA, J) Bharat