Gujarat High Court
M/S Drb Ravani Developers vs Union Of India on 14 September, 2021
Author: Sangeeta K. Vishen
Bench: Sangeeta K. Vishen
C/SCA/13280/2021 ORDER DATED: 14/09/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 13280 of 2021
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M/S DRB RAVANI DEVELOPERS
Versus
UNION OF INDIA
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Appearance:
MR ASIM PANDYA, SENIOR ADVOCATE WITH MR.MANAN BHATT(6535)
for the Petitioner(s) No. 1,2
for the Respondent(s) No. 1,2,3,4
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CORAM:HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
Date : 14/09/2021
ORAL ORDER
1. Learned Senior Counsel Mr. Asim Pandya appearing with Mr. Manan Bhatt, learned Advocate in Special Civil Application No. 13280 of 2021, while partially adopting the arguments made by the learned Counsel in Special Civil Application Nos. 13196 of 2021 and 13278 of 2021, submitted that similar order has been passed in the writ petition. It is also submitted that the order, has been passed in violation of the principles of natural justice. Meeting was convened on 04.08.2021 followed by the letter dated 06.08.2021 however, such aspects were neither shared nor provided to the petitioners. It is submitted that as is clear from para. 4 the hearing was conducted in the month of July, 2020 and no action was taken till the orders dated 02.08.2021 as well as 17.08.2021 were passed by this Court. It is submitted that everything triggered pursuant to the order dated 02.08.2021 and 17.08.2021 however, it was not Page 1 of 2 Downloaded on : Fri Sep 17 00:33:54 IST 2021 C/SCA/13280/2021 ORDER DATED: 14/09/2021 permissible to the authorities to have considered the letter dated 06.08.2021 and passed the order on the same day, unilaterally, without providing the copies to the petitioners.
2. Having regard to the submissions made by the learned Counsel for the petitioners, issue Notice to the respondents returnable on 29.09.2021. Direct service is permitted.
(SANGEETA K. VISHEN,J) SINDHU NAIR Page 2 of 2 Downloaded on : Fri Sep 17 00:33:54 IST 2021