Rajesh Babubhai Vakharia vs The Special Secretary (Appeals) ...
2021 Latest Caselaw 3886 Guj

          C/SCA/4339/2021                                     ORDER



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/SPECIAL CIVIL APPLICATION NO. 4339 of 2021
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                 RAJESH BABUBHAI VAKHARIA
                            Versus
   THE SPECIAL SECRETARY (APPEALS) REVENUE DEPARTMENT
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Appearance:
MR DHAVAL D VYAS(3225) for the Petitioner(s) No. 1
for the Respondent(s) No. 2,3,4,5,6,7,8
MR MEET M THAKKAR, AGP for the Respondent(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI

                            Date : 05/03/2021

                             ORAL ORDER

1. Draft Amendment is granted, to be carried out forthwith.

2. Heard learned advocate Mr. Dhaval D. Vyas for the petitioner.

3. Considering the submission that the reason which has been assigned by the authority below while disposing of the revision application is quite contrary to the proposition of law laid down by the Apex Court in the judgment reported in AIR 2019 SC 643 (para

7) and considering the said submission, NOTICE returnable on 24th March 2021.

ASHUTOSH J. SHASTRI, J) OMKAR