ARVIND LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since common issue is involved in both these petitions and since they are heard together the same are being disposed of by this common judgment ad order.

(2.) The Special Civil Application No.725 is filed by M/s.Arvind Limited under Article-226 of the Constitution of India praying for quashing and setting aside the order dated 3.1.2010 passed by the Dy. Secretary, Industries & Mines Department, Government of Gujarat, Gandhinagar and restraining the respondents from making coercive recovery of any amount pursuant to the said order from the petitioner and further restraining the respondents from disconnecting the electric supply of the petitioner being Service Nos.HT 28, 15 and 29.

(3.) The Special Civil Application No.726 of 2010 is filed by Arvind Products Limited. Another group company of Arvind Group praying for quashing and setting aside the order dated 3.1.2010 passed by the Dy. Secretary, Industries & Mines Department, Government of Gujarat, Gandhinagar and restraining the respondents from making coercive recovery of any amount pursuant to the said order from the petitioner and further restraining the respondents from disconnecting the electric supply of the petitioner being Service Nos.HT 36 and 37.