Gujarat High Court
Thakor Laxmiben D/O Nathuji Saluji vs Sarpanch, Rancharda Gram Panchayat on 24 January, 2019
Author: B.N. Karia
Bench: B.N. Karia
C/SA/286/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SECOND APPEAL NO. 286 of 2018
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THAKOR LAXMIBEN D/O NATHUJI SALUJI
Versus
SARPANCH, RANCHARDA GRAM PANCHAYAT
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Appearance:
MR AV PRAJAPATI(672) for the PETITIONER(s) No. 1,2,3,4
MR RB THAKOR(6743) for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE B.N. KARIA
Date : 24/01/2019
ORAL ORDER
Learned Counsel for the appellants, under the instructions of the appellants, requests to permit the appellants to withdraw present appeal with a liberty to file their representation before the Competent Authority for regularizing the land in the suit.
On his request, let the appeal be disposed of with a liberty as prayed. The present appeal stands disposed of as withdrawn.
(B.N. KARIA, J) RAVI PATEL Page 1 of 1