Gujarat High Court
Heirs Of Patel Kapurbhai Khodabhai vs State Of Gujarat on 10 February, 2020
Author: A.Y. Kogje
Bench: A.Y. Kogje
C/SCA/3319/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 3319 of 2020
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HEIRS OF PATEL KAPURBHAI KHODABHAI
Versus
STATE OF GUJARAT
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Appearance:
HARSHESH R KAKKAD(7813) for the Petitioner(s) No. 1,1.1,1.2,2,2.1,2.2
MR RC KAKKAD(389) for the Petitioner(s) No. 1,1.1,1.2,2,2.1,2.2
for the Respondent(s) No. 2,3
MR KM ANTANI, ASSISTANT GOVERNMENT PLEADER/PP(99) for the
Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.Y. KOGJE
Date : 10/02/2020
ORAL ORDER
NOTICE to the respondents No.1 and 3 returnable on 9th MARCH, 2020. Learned Assistant Government Pleader waives service of notice on behalf of the respondent No.1.
It is also submitted that the petitioner has not received the final order of the Deputy Collector in this regard and therefore, as the petitioner has never received the final order, the petitioner was precluded from the filing the Appeal before the CCRA.
On the returnable date, this aspect to be verified and placed on Affidavit.
Direct Service is permitted for the respondent No.3.
Sd/-
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