Gujarat High Court
Parshavanath Corporation & vs Union Of India & 5 on 24 October, 2013
Bench: Bhaskar Bhattacharya, J.B.Pardiwala
C/SCA/16402/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 16402 of 2013
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PARSHAVANATH CORPORATION & 1....Petitioner(s)
Versus
UNION OF INDIA & 5....Respondent(s)
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Appearance:
URVESH K GOR, ADVOCATE for the Petitioner(s) No. 1 - 2
MRS VD NANAVATI, ADVOCATE for the Respondent(s) No. 2 , 5
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CORAM: HONOURABLE THE CHIEF JUSTICE MR.
BHASKAR BHATTACHARYA
and
HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 24/10/2013
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. BHASKAR BHATTACHARYA) Issue notice, returnable on 25th November, 2013.
Since the petitioners have challenged the legality of the provision contained in Section 4[1A] of the Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947 as ultra vires Article 14 of the Constitution of India, let notice be also issued upon the learned Advocate General of the State of Gujarat.
No interim order at this stage.
The petitioners are at liberty to separately challenge the order dated 30th September, 2013 passed by the City Civil Court, Ahmedabad and mentioned in this application by taking aid of the Page 1 of 2 C/SCA/16402/2013 ORDER Code of Civil Procedure notwithstanding the pendency of this application.
Let this matter appear along with Special Civil Application No. 15745 of 2013 containing the similar subject-matter.
To be heard analogously.
(BHASKAR BHATTACHARYA, CJ.) (J.B.PARDIWALA, J.) pirzada Page 2 of 2