Gujarat High Court
Ghusabhai Jinabhai Bharola vs State Of Gujarat on 30 July, 2021
Author: A.Y. Kogje
Bench: A.Y. Kogje
C/SCA/9470/2021 ORDER DATED: 30/07/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 9470 of 2021
With
R/SPECIAL CIVIL APPLICATION NO. 9478 of 2021
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GHUSABHAI JINABHAI BHAROLA
Versus
STATE OF GUJARAT
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Appearance:
MR SP MAJMUDAR(3456) for the Petitioner(s) No. 1,2,3,4,5,6
YAGNESHKUMAR S JOSHI(8074) for the Petitioner(s) No. 1,2,3,4,5,6
for the Respondent(s) No. 2,3,4,5,6,7,7.1,7.2,7.3,7.4,7.5,7.6,8
MS NISHA THAKORE, AGP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE
Date : 30/07/2021
ORAL ORDER
It is the case of the petitioners that seller of the petitioners had purchased the land from original owner in 1953 and as it was under a registered sale deed, after this much period, considering the land to be new tenure land, entry in favour of the petitioners is being questioned. As a consequence, proceedings are also initiated by the Mamlatdar and ALT by issuing notice under Section 84C.
Issue NOTICE returnable on 26.08.2021. Learned AGP Ms.Nisha Thakore waives service of notice on behalf of respondent No.1.
Direct service is permitted.
(A.Y. KOGJE, J) SHITOLE Page 1 of 1 Downloaded on : Sat Jul 31 22:42:36 IST 2021