Gujarat High Court
Roshanben Bhikhankhan & 2 vs The Gujarat Revenue Tribunal & 2 on 21 March, 2016
Author: N.V.Anjaria
Bench: N.V.Anjaria
C/SCA/503/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 503 of 2016
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ROSHANBEN BHIKHANKHAN & 2....Petitioner(s)
Versus
THE GUJARAT REVENUE TRIBUNAL & 2....Respondent(s)
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Appearance:
MR SP MAJMUDAR, ADVOCATE for the Petitioner(s) No. 1 - 3
ADVANCE COPY SERVED TO GP/PP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA
Date : 21/03/2016
ORAL ORDER
Subject matter petition is under Gujarat Tenancy and Agricultural Lands Act, 1948.
In that view, office shall place the matter before the appropriate Bench in light of the roaster.
(N.V.ANJARIA, J.) Anup Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Mar 22 02:56:47 IST 2016