Gujarat High Court
Aye Shri Khodiyar Harijan Group vs State Of Guarat Thro.Revenue ... on 17 June, 2015
Author: K.J. Thaker
Bench: K.J.Thaker
C/SCA/8397/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 8397 of 2013
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AYE SHRI KHODIYAR HARIJAN GROUP....Petitioner(s)
Versus
STATE OF GUARAT THRO.REVENUE SECRETARY(APPEAL) &
3....Respondent(s)
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Appearance:
MR. KSHITIJ P VAKIL, ADVOCATE for the Petitioner(s) No. 1
MR JK SHAH, ASSISTANT GOVERNMENT PLEADER for the Respondent(s)
No. 1
MR. NIRAV D TRIVEDI, ADVOCATE for the Respondent(s) No. 4
NOTICE SERVED for the Respondent(s) No. 1 - 3
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CORAM: HONOURABLE MR.JUSTICE K.J.THAKER
Date : 17/06/2015
ORAL ORDER
RULE. Learned Advocates appearing for the respective respondents waive service of notice of Rule.
Sd/-
(K.J. THAKER, J.) CAROLINE Page 1 of 1