Veraval Industries Association & vs State Of Gujarat & 4 on 25 November, 2016

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Gujarat High Court

Veraval Industries Association & vs State Of Gujarat & 4 on 25 November, 2016

Bench: R.M.Chhaya

              C/SCA/19263/2016                                                  ORDER



                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      SPECIAL CIVIL APPLICATION NO. 19263 of 2016

         ==========================================================
                 VERAVAL INDUSTRIES ASSOCIATION & 1....Petitioner(s)
                                     Versus
                      STATE OF GUJARAT & 4....Respondent(s)
         ==========================================================
         Appearance:
         MS MEGHA JANI, ADVOCATE for MR RITURAJ M MEENA, ADVOCATE for
         the Petitioner(s) No. 1-2
         MR RUTVIJ OZA, AGP for the State Government authorities
         ==========================================================

               CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA

                                   Date : 25/11/2016


                                     ORAL ORDER

1. Heard Ms. Megha jani, learned advocate for Mr. R.M.Meena, learned advocate for the petitioners and Mr. Rutvij Oza, learned AGP for the State Government authorities.

2. At the outset, the learned advocate for the petitioners states that cause which is ventilated in the petition is based upon the factual matrix as contended in the petition as well as the relevant Resolutions and other relevant documents shall be submitted before the respondent authorities by way of a detailed representation.

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3. In the facts and circumstances arising out of this petition, the petitioners are permitted to file a detailed representation to the respondent authorities. The respondent authorities shall consider the same in accordance with law as expeditiously as possible, preferably within a period of three months from the date of filing of such representation. The petitioners shall annex all relevant documents for the same. The respondent authorities shall examine the same and if any further clarification or documents are necessary from the petitioners, the authorities are at liberty to call for the same and the petitioners shall submit it before the authorities.

4. With these observations, without expressing any opinion on merits of the matter, this petition is disposed of at this stage. Direct service is permitted.

(R.M.CHHAYA, J.) mrp Page 2 of 2 HC-NIC Page 2 of 2 Created On Sat Nov 26 00:28:44 IST 2016

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