Gujarat High Court
Ratilal Jhaverbhai Parmar & 2 vs State Of Gujarat & 5 on 26 July, 2017
Author: S.G. Shah
Bench: S.G. Shah
C/SCA/10912/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 10912 of 2015
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RATILAL JHAVERBHAI PARMAR & 2....Petitioner(s)
Versus
STATE OF GUJARAT & 5....Respondent(s)
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Appearance:
MR SHAILESH R PATEL, ADVOCATE for the Petitioner(s) No. 1 - 3
VIRAL K SHAH, ADVOCATE for the Petitioner(s) No. 1 - 3
ADVANCE COPY SERVED TO GP/PP for the Respondent(s) No. 1
MR ARPIT A KAPADIA, CAVEATOR for the Respondent(s) No. 5 - 6
NOTICE SERVED for the Respondent(s) No. 1 - 6
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CORAM: HONOURABLE MR.JUSTICE S.G. SHAH
Date : 26/07/2017
ORAL ORDER
Considering the facts and circumstances emerging from the record, initially, it would be appropriate to direct respondent No.4 to file his report to confirm that which is the shortest path available to reach to the field of the petitioner so as to see that the land of the petitioner does not remain uncultivated. Respondent No.4 shall file such report on, or before the next date of hearing.
List on 23.8.2017.
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