Gujarat High Court
Rajabhai Govindbhai Koli & 3 vs The State Of Gujarat Thr' Secretary & 4 on 5 September, 2005
Author: M.R. Shah
Bench: M.R. Shah
SCA/9667/2005 1/2 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No. 9667 of 2005
with
Special Civil Application No. 9668 of 2005
to
Special Civil Application No. 9670 of 2005
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RAJABHAI GOVINDBHAI KOLI & 3 - Petitioner(s)
Versus
THE STATE OF GUJARAT THR' SECRETARY & 4 - Respondent(s)
==============================================================
Appearance :
MR RM CHHAYA for Petitioner(s) : 1 - 4,4.2.1
GOVERNMENT PLEADER for Respondent(s) : 1,
DS AFF.NOT FILED (N) for Respondent(s) : 1 - 3, 5.2.1, 5.2.2, 5.2.3,
5.2.4, 5.2.5, 5.2.6, 5.2.7, 5.2.8,5.2.9
None for Respondent(s) : 4 - 5.
MR HARIN P RAVAL for Respondent(s) : 4.2.1
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CORAM : HONOURABLE MR.JUSTICE M.R. SHAH
Date : 05/09/2005
ORAL ORDER
It appears, that while deciding the present Special Civil Application the order, passed by the Brother Judge, Mr. Justice A.R. Dave, in Special Civil Application No. 3787 of 2002 and Special Civil Application No. 684 of 2003 dated 22.1.2004 is required to be interpreted and therefore it will be appropriate if the present Special Civil Application is also heard by the same learned Single Judge.
Office is directed to obtain appropriate orders from the Hon'ble the Chief Justice and place the matter before the same Bench. Interim order SCA/9667/2005 2/2 ORDER shall continue till 16th September 2005.
[ M.R. Shah, J. ] RMR.