Gujarat High Court
Bhanjibhai Dhanjibhai Gohil Through ... vs State Of Gujarat Through Secretary & 12 on 19 August, 2015
Author: Akil Kureshi
Bench: Akil Kureshi, Mohinder Pal
C/SCA/2063/2012 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 2063 of 2012
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BHANJIBHAI DHANJIBHAI GOHIL THROUGH POWER OF ATTORNEY
HOLDER & 1....Petitioner(s)
Versus
STATE OF GUJARAT THROUGH SECRETARY & 12....Respondent(s)
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Appearance:
MR SATYAM Y CHHAYA, ADVOCATE for the Petitioner(s) No. 1 - 2
GOVERNMENT PLEADER for the Respondent(s) No. 1
MR ANKIT SHAH, ADVOCATE for the Respondent(s) No. 5 - 13
NOTICE SERVED BY DS for the Respondent(s) No. 2 - 4
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE MOHINDER PAL
Date : 19/08/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) On 19.3.2014, Division Bench of this Court passed below order :
"List this matter after the decision of Gujarat Revenue Tribunal"
It appears that the question of tenancy of the land in question is pending before the Gujarat Revenue Tribunal.
Under the circumstances and in view of the order dated 19.3.2014, this petition is adjourned sine die. To be placed on Page 1 of 2 HC-NIC Page 1 of 2 Created On Fri Aug 21 00:55:50 IST 2015 C/SCA/2063/2012 ORDER Board after the Gujarat Revenue Tribunal renders its decision. It will be open for either sides to request for taking up the matter for hearing thereafter. Gujarat Revenue Tribunal is also requested to expedite the proceedings and attempt to dispose of the same preferably by 31.12.2015.
(AKIL KURESHI, J.) (MOHINDER PAL, J.) raghu Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri Aug 21 00:55:50 IST 2015