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[Cites 2, Cited by 15]

Bombay High Court

Punitbhai Gulabbhai Patel vs Collector Of Daman, Daman And Anr on 15 October, 2018

Bench: A.A. Sayed, Sandeep Kashinath Shinde

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
      APPELLATE SIDE CIVIL JURISDICTION

                WRIT PETITION NO. 9043 OF 2018

 Jinal Parsottambhai Patel                          ....Petitioner
              V/S
 Collector Of Daman And Anr                      ....Respondent

WITH WRIT PETITION NO. 10022 OF 2018 Savitaben Manchbhai Patel ....Petitioner V/S Collector Of Daman, And Anr ....Respondent WITH WRIT PETITION NO. 10011 OF 2018 Parsottam Chhotubhai Patel ....Petitioner V/S Collector Of Daman And Anr ....Respondent WITH WRIT PETITION NO. 10021 OF 2018 Prakashbhai Ramubhai Patel ....Petitioner V/S Collector Of Daman And Anr ....Respondent WITH WRIT PETITION STAMP NO. 21860 OF 2018 Ganpatbhai Bhanabhai Patel ....Petitioner V/S Page 1/3 ::: Uploaded on - 16/10/2018 ::: Downloaded on - 17/10/2018 02:01:42 ::: Collector Of Daman, Daman And Anr ....Respondent WITH WRIT PETITION NO. 10024 OF 2018 Harishbhai Dhedabhai Patel ....Petitioner V/S Collector Of Daman And Anr. ....Respondent WITH WRIT PETITION STAMP NO. 21867 OF 2018 Punitbhai Gulabbhai Patel ....Petitioner V/S Collector Of Daman, Daman And Anr ....Respondent WITH WRIT PETITION STAMP NO. 21863 OF 2018 Mittalbhai Khalpabhai Patel ....Petitioner V/S Collector Of Daman, Daman And Anr ....Respondent WITH WRIT PETITION NO. 8512 OF 2018 Shri. Rajendrakumar Bhagubhai Patel And Ors. ....Petitioner V/S Collector Of Daman And Anr. ....Respondent Manoj Manohar Badgujar For Petitioner Shrishailya Sadashiv Deshmukh Respondents For Respondent CORAM : A.A. SAYED & SANDEEP KASHINATH SHINDE, JJ Page 2/3 ::: Uploaded on - 16/10/2018 ::: Downloaded on - 17/10/2018 02:01:42 ::: DATE : 15th October, 2018 P.C. :

Due to paucity of time the matter is adjourned to 27/11/2018. In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
( FOR REGISTRAR JUDICIAL - I ) Page 3/3 ::: Uploaded on - 16/10/2018 ::: Downloaded on - 17/10/2018 02:01:42 :::