Gujarat High Court
Rajendrakumar vs State on 23 January, 2012
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
Gujarat High Court Case Information System
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SCA/802/2012 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 802 of
2012
=========================================================
RAJENDRAKUMAR
AMRUTLAL MENDHA - Petitioner(s)
Versus
STATE
OF GUJARAT & 4 - Respondent(s)
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Appearance
:
MR
ANSHIN H DESAI for
Petitioner(s) : 1,
GOVERNMENT PLEADER for Respondent(s) : 1,
None
for Respondent(s) : 2 -
5.
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CORAM
:
HON'BLE
SMT. JUSTICE ABHILASHA KUMARI
Date
: 23/01/2012
ORAL
ORDER
Heard Mr.Anshin H. Desai, learned advocate for the petitioner. It is submitted by him that the impugned order dated 03.02.2009 of the Collector and the impugned order dated 06.05.2011/07.05.2011 of the Secretary, Revenue Department (Appeals), have been passed without taking into consideration the aspect whether it was open to respondent No.4 to make a construction for religious purpose upon common Plot No.5 without requisite permission.
Issue Notice, returnable on 14.02.2012.
In addition to the normal mode of service, Direct Service is also permitted.
(Smt. Abhilasha Kumari, J.) rakesh/ Top