Gujarat High Court
Maheshkumar Chimanlal Panchal vs State Of Gujarat & on 1 October, 2014
Author: R.M.Chhaya
Bench: R.M.Chhaya
R/SCR.A/2119/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 2119 of 2014
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MAHESHKUMAR CHIMANLAL PANCHAL....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR VIMAL A PUROHIT, ADVOCATE for the Applicant(s) No. 1
MR ALKESH SHAH, APP. for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA
Date : 01/10/2014
ORAL ORDER
1. On advance copy Mr. Alkesh Shah, learned Additional Public Prosecutor was requested to produce report. Mr. Shah further contends that the land in question which has been purchased by the petitioner was a common open plot of the society and therefore they have no right to dispose it of. The petitioner has also purchased it knowing fully well that it was open common plot. Mr. Purohit denies the same.
2. Hence notice returnable on 17.11.2014. Mr. Alkesh Shah, learned Additional Public Prosecutor waives notice on behalf of respondent-State. Direct service for respondent no.2 is permitted.
Sd/-
(R.M.CHHAYA, J.) M M BHATT Page 1 of 1