GOBIND ENTERPRISES Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Sandip Gohel, learned counsel assisted by Mr. Siddharth R. Kheskani, learned advocate for the petitioner and Mr. Chintan Dave, learned AGP for respondent State on advance copy.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has challenged the order dated 27.03.2020 passed by authority and also Form No. 304 and Form VII (B) dated 27.3.2020 and further demand notices of the even date, more particularly as prayed for in para-7a.

(3.) At the outset, it is contended by the petitioner that order is passed on 27.3.2020, when the whole nation was under lock down due to Covid19 and order is served upon the petitioner on 17.6.2020 and therefore, there was no effective hearing and the orders are passed in breach of principles of natural justice.