RASHIED JAMSHED TALEYARKHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner herein has prayed for declaring the order of reference dated 2nd March 2007 null and void and to quash the same.

(2.) The petitioner is owner of a residential bungalow known as Blue Heaven situated at Nargol which was being used only occasionally as the petitioner is really staying in Mumbai. Sometimes the wife of the respondent no.4 used to help him and she was paid for such work and she was never engaged. The respondent no.4 filed a complaint before Assistant Commissioner of Labour referred the dispute to the Labour Court,Valsad which is the subject matter of challenge in the present petition.

(3.) The main contention raised by the petitioner is that the bungalow of the petitioner is not an industry and no business, trade, commercial or industrial activity is engaged in the said bungalow nor is the bungalow used for commercial purposes or even as a guest-house and therefore the bungalow is not an industry.