Gujarat High Court
Aye Shri Khodiyar Harijan Group vs State Of Guarat Thro.Revenue ... on 6 April, 2015
Author: Rajesh H.Shukla
Bench: Rajesh H.Shukla
C/SCA/8397/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 8397 of 2013
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AYE SHRI KHODIYAR HARIJAN GROUP....Petitioner(s)
Versus
STATE OF GUARAT THRO.REVENUE SECRETARY(APPEAL) &
3....Respondent(s)
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Appearance:
MR. KSHITIJ P VAKIL, ADVOCATE for the Petitioner(s) No. 1
GOVERNMENT PLEADER for the Respondent(s) No. 1
MR. NIRAV D TRIVEDI, ADVOCATE for the Respondent(s) No. 4
NOTICE SERVED for the Respondent(s) No. 1 - 3
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CORAM: HONOURABLE MR.JUSTICE RAJESH H.SHUKLA
Date : 06/04/2015
ORAL ORDER
At the request made on behalf of learned Advocate Mr. Kshitij P. Vakil for the Petitioner, the matter is adjourned beyond vacation.
(RAJESH H.SHUKLA, J.) JNW Page 1 of 1