Gujarat High Court
Legal Heirs Of Prabhatbhai Shivabhai ... vs State Of Gujarat & 4 on 8 December, 2016
Author: R.Subhash Reddy
Bench: R.Subhash Reddy, Vipul M. Pancholi
C/LPA/1281/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS PATENT APPEAL NO. 1281 of 2016
In SPECIAL CIVIL APPLICATION NO. 5985 of 1999
With
CIVIL APPLICATION NO. 11844 of 2016
In
LETTERS PATENT APPEAL NO. 1281 of 2016
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LEGAL HEIRS OF PRABHATBHAI SHIVABHAI SOLANKI....Appellant(s)
Versus
STATE OF GUJARAT & 4....Respondent(s)
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Appearance:
MR PM BHATT, ADVOCATE for the Appellant(s) No. 1 - 1.2
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CORAM: HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH
REDDY
and
HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 08/12/2016
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY) Notice to the respondents returnable on 16.1.2017. In the meanwhile, there shall be interim relief in terms of paragraph 5(A) of Civil Application No.11844 of 2016 with a further direction to maintain status-quo as on today with regard to the excess land determined in the proceedings.
(R. SUBHASH REDDY, CJ) Page 1 of 2 HC-NIC Page 1 of 2 Created On Sat Aug 12 10:49:15 IST 2017 C/LPA/1281/2016 ORDER (VIPUL M. PANCHOLI, J.) Srilatha Page 2 of 2 HC-NIC Page 2 of 2 Created On Sat Aug 12 10:49:15 IST 2017