Gujarat High Court
Dahyabhai M. Patel vs Competent Authority & Addl. Deputy ... on 15 November, 2011
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No 706 of 1995
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DAHYABHAI M. PATEL
Versus
COMPETENT AUTHORITY & ADDL. DEPUTY COLLECTOR'S OFFICE
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Appearance:
1. Special Civil Application No. 706 of 1995
MR PJ VYAS for Petitioners
GOVERNMENT PLEADER for Respondent No. 1
MR PM BHATT for Respondent No. 3
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CORAM : MR.JUSTICE M.R.CALLA
Date of Order: 01/02/1995
ORAL ORDER
Issue notice and notice as to interim relief returnable by 13.2.1995. Mr. P.M. Bhatt, learned counsel accepts notice on behalf of respondent No.3. Notices may, therefore, be sent to respondents Nos.1 and 2 only.
Mr. P.J.Vyas, learned counsel shall supply a copy of this Special Civil Application with all the Annexuures to learned counsel appearing for respondent No.3. Mr. P.M. Bhatt, learned counsel may file a reply on behalf of respondent No.3 within a week's time with advance copy to learned counsel for the petitioners.
In the meanwhile, both the parties shall maintain status-quo with regard to the possession and the crops. If the petitioners want to harvest any crop, they will be free to do so.
S.O. to 13.2.1995. Direct service is permitted.
Dt.1.2.1995.[M.R.CALLA,J.]