Gujarat High Court
Kansai Nerolac Paints Limited vs State Of Gujarat on 9 October, 2019
Author: Vipul M. Pancholi
Bench: Vipul M. Pancholi
C/SCA/17411/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 17411 of 2019
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KANSAI NEROLAC PAINTS LIMITED
Versus
STATE OF GUJARAT
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Appearance:
MR DEVANG S NANAVATI, SENIOR ADVOCATE WITH MR SANJIV D
DAVE WITH MR KRISHAL M. PATEL FOR NANAVATI & NANAVATI for
the Petitioner(s) No. 1 2
for the Respondent(s) No. 10,2,3,4,5,6,7,8,9
MR KM ANTANI, AGP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 09/10/2019
ORAL ORDER
Learned Senior Counsel Mr. Devang S. Nanavati appearing for the petitioners submitted that while passing the impugned order, the Deputy Collector has given direction to the Mamlatdar & ALT to proceed against the petitioners for breach of conditions and certain findings are recorded by the Deputy Collector, which is impermissible. Therefore, the impugned order is without jurisdiction. Learned Senior Counsel has placed reliance upon the decision rendered by this Court in the case of Govindji Chhabaji & Ors. v. Prant Officer, Viramgam Prant, Ahmedabad & Ors., reported in AIR 2004 Gujarat 309 as well as decision rendered in the case of Siddharthbhai B. Shan & Ors v. State of Gujarat & Ors., reported in 1999(3) GLR 2527.
Page 1 of 2 Downloaded on : Wed Oct 09 23:12:19 IST 2019 C/SCA/17411/2019 ORDERIn view of the aforesaid submissions, notice returnable on 16.12.2019. In the meanwhile, there shall be adinterim relief in terms of para 8(B). Direct service is permitted.
(VIPUL M. PANCHOLI, J) Jani Page 2 of 2 Downloaded on : Wed Oct 09 23:12:19 IST 2019