Gujarat High Court
Bhikhubhai Veljibhai Kharva (Lodhari) vs State Of Gujarat & 2 on 7 December, 2015
Author: C.L.Soni
Bench: C.L. Soni
C/SCA/19184/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 19184 of 2015
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BHIKHUBHAI VELJIBHAI KHARVA (LODHARI)....Petitioner(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
MR VIMAL A PUROHIT, ADVOCATE for the Petitioner(s) No. 1
ADVANCE COPY SERVED TO GP/PP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE C.L. SONI
Date : 07/12/2015
ORAL ORDER
1. Draft Amendment is granted. To be carried out forthwith.
2. Notice returnable on 05/01/2016. Direct service is permitted.
3. In the meantime, by way of adinterim relief, there shall be status quo in respect of the land in question.
(C.L.SONI, J.) MANOJ KUMAR Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Dec 08 02:58:20 IST 2015