Gujarat High Court
Mansukhbhai Rameshbhai Prajapati vs State Of Gujarat on 17 September, 2020
Author: N.V.Anjaria
Bench: Sonia Gokani, N.V.Anjaria
C/MCA/465/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/MISC. CIVIL APPLICATION NO. 465 of 2020
In R/WRIT PETITION (PIL) NO. 142 of 2019
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MANSUKHBHAI RAMESHBHAI PRAJAPATI
Versus
STATE OF GUJARAT
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Appearance:
MR.SUBHASH G BAROT(2619) for the Applicant(s) No. 1
for the Opponent(s) No. 1,2,3,4
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CORAM: HONOURABLE MS. JUSTICE SONIA GOKANI
and
HONOURABLE MR. JUSTICE N.V.ANJARIA
Date : 17/09/2020
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE N.V.ANJARIA) While learned Assistant Government Pleader Mr.Kanara stated in response to earlier order dated 03rd September, 2020 that proceedings under Section 63AA and 84C of the Bombay Tenancy & Agricultural Lands Act, 1948 has been initiated, he prayed for time to place on record the said fact and the aspect.
Let the affidavit be filed placing the above details on record before the next date.
Stand over to 24th September, 2020.
(SONIA GOKANI, J) (N.V.ANJARIA, J) MISHRA AMIT V./Anup Page 1 of 1 Downloaded on : Thu Sep 17 23:57:19 IST 2020