Gujarat High Court
Pushpaben Prabhudas Makhecha & 2 vs State Of Gujarat & 2 on 30 January, 2006
Author: Akil Kureshi
Bench: Akil Kureshi
SCA/22224/2005 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No. 22224 of 2005
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PUSHPABEN PRABHUDAS MAKHECHA & 2 - Petitioner(s)
Versus
STATE OF GUJARAT & 2 - Respondent(s)
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Appearance :
MR YOGESH S LAKHANI for Petitioner(s) : 1 - 3.
GOVERNMENT PLEADER for Respondent(s) : 1,
NOTICE SERVED BY DS for Respondent(s) : 1 - 3.
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CORAM : HONOURABLE MR.JUSTICE AKIL KURESHI
Date : 30/01/2006
ORAL ORDER
Rule. By way of interim relief, both the sides are directed to maintain status-quo with respect to land in question till the final disposal of the petition.
Direct service is permitted.
(Akil Kureshi,J.) (raghu) HC-NIC Page 1 of 1 Created On Mon Aug 14 07:46:07 IST 2017