Dodiya Hajabhai Naran vs Shri Jilla Panchayat Junagadh ...
2021 Latest Caselaw 4008 Guj

          C/SCA/10636/2019                               ORDER




        IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

        R/SPECIAL CIVIL APPLICATION NO. 10636 of 2019

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                   DODIYA HAJABHAI NARAN
                            Versus
     SHRI JILLA PANCHAYAT JUNAGADH THROUGH DISTRICT
                    DEVELOPMENT OFFICER
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Appearance:
MR DEEP D VYAS(3869) for the Petitioner(s) No. 1,2,3,4,5,6,7
MS KHYATI P HATHI(346) for the Respondent(s) No. 1
NOTICE SERVED(4) for the Respondent(s) No. 2
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CORAM: HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                             Date : 09/03/2021

                               ORAL ORDER

The Court is convened through video conference.

Learned advocate Mr. Deep Vyas for the petitioners requests for some accommodation as he does not have the papers so also he desires to produce some citations/judgments upon which he relies. Learned advocate Ms. Khyati Hathi for the respondent No. 1 is present.

Accordingly, stand over to 30th March 2021. Registry to accept the judgments/citations that may be supplied by the learned advocate for the petitioners and place on record.

[ A. C. Joshi, J. ] hiren