Citation : 2023 Latest Caselaw 3009 Guj
Judgement Date : 18 April, 2023
C/FA/1530/2023 ORDER DATED: 18/04/2023
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 1530 of 2023
With
R/FIRST APPEAL NO. 1531 of 2023
With
R/FIRST APPEAL NO. 1532 of 2023
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PATEL DASARATHBHAI KHEMABHAI
Versus
SPECIAL LAND ACQUISITION OFFICER
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Appearance:
MR AV PRAJAPATI(672) for the Appellant(s) No. 1,2,2.1,2.2,2.3
for the Defendant(s) No. 2
MR ADITYASINH JADEJA, AGP for the Defendant(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
and
HONOURABLE MR. JUSTICE DIVYESH A. JOSHI
Date : 18/04/2023
COMMON ORAL ORDER
(PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA)
At the outset learned advocate Mr.Prajapati has submitted that the present first appeals will not survive and require to be dismissed in view of the judgment and order dated 05.04.2023 passed in First Appeal Nos.4406 of 2018 and allied matters, which pertains to the land of Village Panchot.
Thus, the present appeals are dismissed in terms of the judgment and order dated 05.04.2023 passed in First Appeal Nos.4406 of 2018 and allied matters.
Sd/-
(A. S. SUPEHIA, J)
Sd/-
(DIVYESH A. JOSHI,J) ABHISHEK/14
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