Gujarat High Court
Hridaynath Sukhswarup Patel vs State Of Gujarat on 26 July, 2002
Author: Jayant Patel
Bench: Jayant Patel
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No 5297 of 2002
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HRIDAYNATH SUKHSWARUP PATEL
Versus
STATE OF GUJARAT
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Appearance:
1. Special Civil Application No. 5297 of 2002
MR DHIRENDRA MEHTA for Petitioner No. 1
GOVERNMENT PLEADER for Respondent No. 1-2
MR KS JHAVERI for Respondent No. 3
NOTICE SERVED BY DS for Respondent No. 4
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CORAM : MR.JUSTICE JAYANT PATEL
Date of Order: 26/07/2002
ORAL ORDER
Rule.
2.By way of ad interim relief statusquo as existing today shall be maintained with the clarification that the petitioner shall be required to keep common plot open for maintenance of facilities of the residents of the area and if any encroachment is found over the common plot the ad interim relief granted by this court shall automatically stand vacated.
3. Mr.Mehta for the petitioner states that there is only kachha hut for the purpose of keeping the material which will be removed wiuthin 48 hours and the common plot shall be kept open.
Direct Service is permitted.
26.7.02 (JAYANT PATEL,J)