Gujarat High Court
Chandubhai Thakurdas Pagrani & vs The Collector on 26 September, 2016
Author: Z.K.Saiyed
Bench: Z.K.Saiyed
C/SA/227/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SECOND APPEAL NO. 227 of 2014
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CHANDUBHAI THAKURDAS PAGRANI & 1....Appellant(s)
Versus
THE COLLECTOR, BANASKANTHA & 3....Respondent(s)
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Appearance:
MR ASIT B JOSHI, ADVOCATE for the Appellant(s) No. 1 - 2
MR BIPIN BHATT AGP for the Respondent(s) No. 1 - 3
MR MEHUL H RATHOD, ADVOCATE for the Respondent(s) No. 4
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CORAM: HONOURABLE MR.JUSTICE Z.K.SAIYED
Date : 26/09/2016
ORAL ORDER
Heard learned advocates appearing on behalf of the respective parties.
Second Appeal is admitted considering the following substantial questions of law.
(a) Whether the learned Appellate Judge has travelled beyond the subject matter of the suit and exceeded the jurisdiction while allowing the Appeal?
(b) Whether the learned Appellate Judge has misinterpreted the provisions of section 65 read with section 258 of the Gujarat Municipalities Act, 1963?
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(c) Whether the findings assigned by the learned Appellate Judge is within the purview of the subject matter of Regular Civil Suit No.74/1995?
(d) Whether the learned Appellate Judge has misinterpreted the decision of this Hon'ble Court reported in 1994 (1) GLH 470 and the judgment in the case of Shree Dasa Sorathiya Vanik Gnati Vs. State of Gujarat while allowing the Appeal?
(e) Whether the learned Appellate Judge has erred in misinterpreted the provisions of section 65 read with section 258 of the Gujarat Municipalities Act, 1963?
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