Gujarat High Court
Chandrasinh Ramsinh Vansiya vs State Of Gujarat & 3 on 3 May, 2016
Author: C.L.Soni
Bench: C.L. Soni
C/SCA/7258/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 7258 of 2016
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CHANDRASINH RAMSINH VANSIYA....Petitioner(s)
Versus
STATE OF GUJARAT & 3....Respondent(s)
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Appearance:
MR SATISH A PANDYA, 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 : 03/05/2016
ORAL ORDER
Learned advocate Mr. Pandya for the petitioner seeks time to place on record some documents to show that the petitioner was granted land from Gamtal of the village.
Stand Over to 16/06/2016.
(C.L.SONI, J.) MANOJ KUMAR Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed May 04 05:19:41 IST 2016