Ratnasagar Matsya Uchher Sahakari ... vs State Of Gujarat & on 20 June, 2017

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Gujarat High Court

Ratnasagar Matsya Uchher Sahakari ... vs State Of Gujarat & on 20 June, 2017

Bench: J.B.Pardiwala

                 C/SCA/21714/2016                                               ORDER




                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    SPECIAL CIVIL APPLICATION NO. 21714 of 2016
                                             With
                    SPECIAL CIVIL APPLICATION NO. 21715 of 2016
                                              TO
                    SPECIAL CIVIL APPLICATION NO. 21716 of 2016

         ==========================================================
                  RATNASAGAR MATSYA UCHHER SAHAKARI MANDLI
                              LIMITED....Petitioner(s)
                                     Versus
                      STATE OF GUJARAT & 11....Respondent(s)
         ==========================================================
         Appearance:
         MR ZUBIN F BHARDA, ADVOCATE for the Petitioner(s) No. 1
         BHAGIRATH N PATEL, ADVOCATE for the Respondent(s) No. 12
         DS AFF.NOT FILED (N) for the Respondent(s) No. 10
         MS MANISHA LAVKUMAR SHAH, GOVERNMENT PLEADER for the
         Respondent(s) No. 1 - 3
         MR CHIRAG H PAREKH, ADVOCATE for the Respondent(s) No. 4 - 9 , 11
         MS ARCHANA P PATEL, ADVOCATE for the Respondent(s) No. 4 - 9 , 11
         NOTICE SERVED for the Respondent(s) No. 4 - 6 , 11
         NOTICE UNSERVED for the Respondent(s) No. 10
         ==========================================================

          CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA

                                      Date : 20/06/2017


                                    COMMON ORAL ORDER

Let RULE be issued to the respondents, returnable on 1st September 2017. Ms.Shah, the learned Government Pleader waives service of notice of rule for and on behalf of the respondent no.1 - State of Gujarat. The other respondents be served with the notice of rule directly.

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HC-NIC Page 1 of 2 Created On Sat Aug 12 06:57:44 IST 2017 C/SCA/21714/2016 ORDER During the pendency of these petitions, the Collector, Navsari, shall take into consideration the request of the petitioners - societies for allotment of plots in accordance with the rules and regulations. The pendency of these petitions shall not come in the way of the Collector in considering the request made by the petitioners - societies for allotment of the plots.

Direct service is permitted.

(J.B.PARDIWALA, J.) MOIN Page 2 of 2 HC-NIC Page 2 of 2 Created On Sat Aug 12 06:57:44 IST 2017

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