Gujarat High Court
Gujarat Khedut Samaj & 6 vs Gujarat State & 4....Opponent(S) on 24 July, 2014
Bench: Bhaskar Bhattacharya, J.B.Pardiwala
C/WPPIL/227/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
WRIT PETITION (PIL) NO. 227 of 2014
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GUJARAT KHEDUT SAMAJ & 6....Applicant(s)
Versus
GUJARAT STATE & 4....Opponent(s)
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Appearance:
MR MK VAKHARIA, ADVOCATE for the Applicant(s) No. 1 - 7
GOVERNMENT PLEADER for the Opponent(s) No. 1 - 1.2
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CORAM: HONOURABLE THE CHIEF JUSTICE MR.
BHASKAR BHATTACHARYA
and
HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 24/07/2014
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. BHASKAR BHATTACHARYA) Issue NOTICE upon the State-respondents returnable on 7th August 2014.
Since the petitioners have prayed for declaration of Gujarat Special Investment Region Act, 2009, more particularly sections 3,4,5,8,17 and 29 of the Act as ultra vires the basic structure of the Constitution of India, let notice also be issued upon the learned Advocate General of the State. The petitioners are at liberty to pray for interim order after service of notice upon the State-respondents.
Direct service permitted.
(BHASKAR BHATTACHARYA, CJ.)
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C/WPPIL/227/2014 ORDER
(J.B.PARDIWALA, J.)
pirzada
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