RATHIKA PRIVATE LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. D.U. Shah is appearing for the petitioners. Learned AGP Mr. LR Pujari is appearing for the respondent authorities. These petitions were admitted by this Court on 3rd August, 1990 and ad interim relief in terms of paragraph 21(C) has been granted in both the petitions. In both the petitions, most of the facts and circumstances of the case are identical and are raising common questions of law and, therefore both are heard together and decided by this common judgment. Both the petitions have been filed by M/s. Rathika Pvt. Ltd. and Bharat H. Patel, Director of the said Company and, therefore, common petitioners in both the petitions, similarly common respondents in both the petitions.

(2.) The facts of the special civil application no. 5613 of 1990 are as under, in short :

(3.) The facts of the special civil application no. 5615 of 1990 are as under, in short :