Gujarat High Court
Narendra Chaudhary vs Bopal Gram Panchayat & on 8 August, 2007
Author: Ravi R. Tripathi
Bench: Ravi R.Tripathi
SCA/18501/2007 1/2 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No. 18501 of 2007
with
SPECIAL CIVIL APPLICATION No. 18001 of 2007
with
SPECIAL CIVIL APPLICATION No. 18002 of 2007
with
SPECIAL CIVIL APPLICATION No. 18003 of 2007
with
SPECIAL CIVIL APPLICATION No. 18004 of 2007
with
SPECIAL CIVIL APPLICATION No. 17908 of 2007
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NARENDRA CHAUDHARY - Petitioner(s)
Versus
BOPAL GRAM PANCHAYAT & 1 - Respondent(s)
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Appearance :
MR.AMIT PANCHAL FOR
M/S TRIVEDI & GUPTA for Petitioner(s) : 1,
MR BM MANGUKIYA for Respondent(s) : 1,
MS BELA A PRAJAPATI for Respondent(s) : 1,
MR.SATYAM CHAAYA, ASST GOVT PLEADER for Respondent(s) : 2,
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CORAM : HONOURABLE MR.JUSTICE RAVI R.TRIPATHI
Date : 08/08/2007
ORAL ORDER
Mr.Amit Panchal for Messrs Trivedi & Gupta, learned advocate places on record two aerial maps of the area including that of the road which he contends to have a dead end, which according to Mr.Mangukiya is not going to have a dead end and is to go ahead. Learned Assistant Government Pleader Mr.Satyam Chhaya for Urban Development & Urban Housing Department is also provided with copies of the said aerial view and SCA/18501/2007 2/2 ORDER so is Mr.Mangukiya, learned advocate for respondent no.1-Bopal Gram Panchayat. Learned advocate for Bopal Gram Panchayat and learned AGP to take instructions about the road in question and also laying of pipeline through the common plot belonging to Bopal Gram Panchayat. Bopal Gram Panchayat to produce the relevant record of the road in question from the Village Panchayat on the returnable date. Adjourned to 17.08.2007.
(RAVI R. TRIPATHI, J.) karim