DOLLY SALT INDUSTRIES Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.T.S.Nanavati, learned advocate appearing on behalf of the petitioner in SCA No. 4455 of 1999 and SCA 4456 of 1999 and Mr.P.R. Nanavati, learned advocate appearing on behalf of the petitioners in SCA No. 855/2000 and SCA No. 870 / 2000 and Mr.D.N.Patel, learned AGP appearing on behalf of the respondent authorities State of Gujarat, Additional Chief Secretary (Appeals), Revenue Department, Collector and the Deputy Collector so also Mamlatdar.

(2.) In Special Civil Application No. 4455 of 1999 and Special Civil Application No. 4456 of 1999 notices have been issued by this Court and both the matters are pending at notice stage but ad-interim relief which has been granted initially by this Court directed to be continued until further order by the order dated 12th January, 2000. Therefore, two Civil Applications No.7373 of 2000 in Special Civil Application No.4456 of 1999 and Civil Application No.7372 of 2000 in Special Civil Application No. 4455 of 1999 filed the learned advocate Mr.P.R. Nanavati for vacating such ad-interim orders passed by this Court. RULE in all respective petitions. Learned advocates appearing for the respective respondents in each petition waive service of rule on behalf of the respondents.

(3.) These all four matters with two Civil Applications are heard together and with consent of all the learned advocates appearing on behalf of the respective parties, the matters have been taken up for final hearing and by this common judgment, these matters are proposed to be disposed of finally.