STATE OF GUJARAT Vs. MAHESHBHAI L PATEL
LAWS(SC)-1999-8-79
SUPREME COURT OF INDIA (FROM: GUJARAT)
Decided on August 20,1999

STATE OF GUJARAT Appellant
VERSUS
MAHESHBHAI L.PATEL Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted.
(3.) The State is challenging in these appeals, the orders passed by the High court of Gujarat in Special Civil Application nos. 1761 of 1986 and 1762 of 1986 which were confirmed by the Division bench of that High court in Letters Patent appeal Nos. 474/97 and 475/97 respectively.;


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