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Rajeshbhai Bhikhabhai Patel vs State Of Gujarat
2021 Latest Caselaw 4568 Guj

Citation : 2021 Latest Caselaw 4568 Guj
Judgement Date : 22 March, 2021

Gujarat High Court
Rajeshbhai Bhikhabhai Patel vs State Of Gujarat on 22 March, 2021
Bench: Nirzar S. Desai
           C/SCA/3810/2016                                   ORDER




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/SPECIAL CIVIL APPLICATION NO. 3810 of 2016

==========================================================
                   RAJESHBHAI BHIKHABHAI PATEL & 2 other(s)
                                  Versus
                        STATE OF GUJARAT & 3 other(s)
==========================================================
Appearance:
MR ARPIT A KAPADIA(3974) for the Petitioner(s) No. 1,2,3
GOVERNMENT PLEADER(1) for the Respondent(s) No. 1,2
MR DILIP L KANOJIYA(3691) for the Respondent(s) No. 3,4
==========================================================

 CORAM: HONOURABLE MR. JUSTICE NIRZAR S. DESAI

                               Date : 22/03/2021

                                ORAL ORDER

Learned advocate Mr.Arpit Kapadia for the petitioners submits that the petition is squarely covered by judgment of Hon'ble the Supreme Court of India reported in (2015) 3 SCC 695 in the case of Joint Collector Ranga Reddy District and another vs. D.Narsing Rao and others. Learned advocate Mr.Kanojiya submits that he will examine the same.

Stand over to 16.04.2021.

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

 
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