Gujarat High Court
Majethia Salt And Chemicals Works Pvt ... vs State Of Gujarat & on 15 July, 2013
Author: Harsha Devani
Bench: Harsha Devani
MAJETHIA SALT AND CHEMICALS WORKS PVT LTD....Petitioner(s)V/SSTATE OF GUJARAT C/SCA/8817/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO.8817 of 2013 ============================================ MAJETHIA SALT AND CHEMICALS WORKS PVT LTD....Petitioner(s) Versus STATE OF GUJARAT & 2....Respondent(s) ============================================= Appearance: MR BHARAT T RAO, ADVOCATE for the Petitioner(s) No.1 MS NISHA THAKORE, ASSISTANT GOVERNMENT PLEADER for the Respondent(s) No.1 - 3 ============================================= CORAM: HONOURABLE MS. JUSTICE HARSHA DEVANI Date : 15/07/2013 ORAL ORDER
1. Ms. Nisha Thakore, learned Assistant Government Pleader has drawn the attention of the court to Mutation Entry No.615 dated 18th December, 2008 (page 107) whereby it has been recorded that Majethia Salt and Chemicals Pvt. Ltd. had been given the survey numbers mentioned in column No.3 thereof for the purpose of manufacture of salt and that they had made an application for renewal of lease on 31st July, 2000. Subsequently, the Collector, Ahmedabad passed an order dated 29th November, 2008 whereby the Collector had ordered that in view of the fact that said lands had been reserved for Dholera Industries Corridor, the application could not be accepted. The learned Assistant Government Pleader has also placed on record a copy of notification dated 22nd May, 2009 issued in exercise of powers conferred under section 3 read with section 4 of the Gujarat Special Investment Region Act, 2009 whereby certain areas have been declared to be the areas which shall be known as Dholera Special Investment Region.
2. Item No.14 thereof refers to Rahatalav and includes total 336 survey numbers. It is submitted that thus, the notification covers the entire village of Rahatalav including the subject lands.
3. On request made by the learned advocate for the petitioner, the matter is adjourned to 19th July, 2013.
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