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[Cites 2, Cited by 15]

Bombay High Court

Ishwar Chamar Patel vs Collector Of Daman And Anr on 15 October, 2018

Bench: A.A. Sayed, Sandeep Kashinath Shinde

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
      APPELLATE SIDE CIVIL JURISDICTION

                WRIT PETITION NO. 8209 OF 2018

 Arjun Ravya Patel                                  ....Petitioner
             V/S
 Collector Of Daman And Anr                      ....Respondent

WITH WRIT PETITION NO. 8269 OF 2018 Ishwar Chamar Patel ....Petitioner V/S Collector Of Daman And Anr. ....Respondent WITH WRIT PETITION NO. 9213 OF 2018 Amrat Bhikhu Patel ....Petitioner V/S Collector Of Daman And Anr. ....Respondent WITH WRIT PETITION NO. 10163 OF 2018 Jignesh Chhibu Patel ....Petitioner V/S Collector Of Daman And Anr ....Respondent WITH WRIT PETITION NO. 10065 OF 2018 Jiteshbhai Bhanabhai Patel ....Petitioner V/S Page 1/3 ::: Uploaded on - 17/10/2018 ::: Downloaded on - 18/10/2018 00:57:40 ::: Collector Of Daman, And Anr ....Respondent WITH WRIT PETITION STAMP NO. 19195 OF 2018 Suresh Raghla Patel ....Petitioner V/S Collector Of Daman And Anr ....Respondent WITH WRIT PETITION STAMP NO. 21998 OF 2018 Ushaben Nalinbhai Patel ....Petitioner V/S Collector Of Daman And Anr. ....Respondent WITH WRIT PETITION STAMP NO. 21999 OF 2018 Vikeshbhai Keshavbhai Patel ....Petitioner V/S Collector Of Daman And Anr. ....Respondent WITH WRIT PETITION STAMP NO. 22191 OF 2018 Dipakbhai Rameshbhai Patel ....Petitioner V/S Collector Of Daman, And Anr ....Respondent WITH WRIT PETITION STAMP NO. 22000 OF 2018 Rahulbhai Natubhai Patel ....Petitioner V/S Page 2/3 ::: Uploaded on - 17/10/2018 ::: Downloaded on - 18/10/2018 00:57:40 ::: Collector Of Daman And Anr. ....Respondent Manoj Manohar Badgujar For Petitioner Shrishailya Sadashiv Deshmukh Respondents For Respondent CORAM : A.A. SAYED & SANDEEP KASHINATH SHINDE, JJ DATE : 15th October, 2018 P.C. :

Due to paucity of time the matter is adjourned to 27/11/2018. In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
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