Gujarat High Court
Haresh Manilal Somaiya vs State Of Gujarat & 4 on 4 April, 2014
Author: G.R.Udhwani
Bench: G.R.Udhwani
R/SCR.A/1068/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 1068 of 2014
================================================================
HARESH MANILAL SOMAIYA....Applicant(s)
Versus
STATE OF GUJARAT & 4....Respondent(s)
================================================================
Appearance:
MR ASHISH M DAGLI, ADVOCATE for the Applicant(s) No. 1
MR. L. B DABHI ADDL.PUBLIC PROSECUTOR for the Respondent(s) No. 1
================================================================
CORAM: HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 04/04/2014
ORAL ORDER
Rule.
In light of the interim order passed by the Division Bench of this Court in Special Civil Application No. 8894 of 2011, it is directed that during the pendency of the writ petition, the respondent will not take any coercive steps against any individuals, if they manufacture or deal with rotten gur, or gul, jaggery, shakkar, palmyra jaggery or raab, and total sugar (expressed as invert sugar) within 70.0 to 95.00 percent as prescribed under section 2(i) of the gur (Regulation of Use ) Order, 1968, issued by the Central Government under section 3 of the Essential Commodities Act, 1955 by G.S.R. 685, dated 3rd April, 1968. Direct Page 1 of 2 R/SCR.A/1068/2014 ORDER service is permitted Post the matter along with Special Civil Application No. 8894/2011.
(G.R.UDHWANI, J.) mary Page 2 of 2