Gujarat State Land Development ... vs Jagdish Karsanbhai Rathod C/O ...
2021 Latest Caselaw 16437 Guj

       C/LPA/808/2021                               ORDER DATED: 20/10/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                 R/LETTERS PATENT APPEAL NO. 808 of 2021
              In R/SPECIAL CIVIL APPLICATION NO. 8439 of 2009
                                    With
                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                In R/LETTERS PATENT APPEAL NO. 808 of 2021
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     GUJARAT STATE LAND DEVELOPMENT CORPORATION LTD
                          Versus
  JAGDISH KARSANBHAI RATHOD C/O KUTCHH JILLA MAJOOR VIKAS
                          MANCH
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Appearance:
MR HS MUNSHAW(495) for the Appellant(s) No. 1,2,3
for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA
        and
        HONOURABLE MR. JUSTICE ANIRUDDHA P. MAYEE

                              Date : 20/10/2021

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE N.V.ANJARIA)

While learned single Judge allowing the petition in part, set aside the judgment and award granting permanency benefits to the original petitioners, who are stated to be the part-timers, granted the benefits on the basis of office order dated 2.3.1990 (Exh. 22) as mentioned in the operative paragraph No. 17 of the impugned order. Learned advocate Mr. Munshaw shall produce the said office order to apprise the court about the contents thereof.

Put up on 27.10.2021.

(N.V.ANJARIA, J)

(ANIRUDDHA P. MAYEE,J) C.M. JOSHI