Gujarat High Court
Madhav Developers - A Partnership Firm vs State Of Gujarat & 2 on 4 August, 2014
Author: K.M.Thaker
Bench: K.M.Thaker
C/SCA/10503/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 10503 of 2014
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MADHAV DEVELOPERS - A PARTNERSHIP FIRM....Petitioner(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
MR SUDHIR I. NANAVATI, SENIOR COUNSEL WITH MR MAULIK R SHAH,
ADVOCATE for the Petitioner(s) No. 1
GOVERNMENT PLEADER for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE K.M.THAKER
Date : 04/08/2014
ORAL ORDER
1. Heard Mr. Nanavati, learned senior counsel with Mr. Shah, learned advocate for the petitioners.
2. Learned senior counsel for the petitioners relied on the decisions in case of Nathubhai Dulabhai Patel vs. Collector in Special Civil Application No.5057 of 1998 and in case of Collector vs. Nathubhai Dulabhai Patel in Letters Patent Appeal No.392 of 1999. Page 1 of 2 C/SCA/10503/2014 ORDER
3. For the limited purpose, i.e. so as to enable learned AGP to take instructions as to whether any decision has been passed or not and if not passed, by what time appropriate order will be passed, issue Notice making it returnable on 28.8.2014.
Direct Service is permitted.
(K.M.THAKER, J.) Bharat Page 2 of 2