BHARAT VIJAYKUMAR GODASE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Devang Vyas for learned advocate Mr.Maulin Pandya for the petitioner, learned advocate Ms.Aishwarya Gupta for respondent Nos.1 and 3 whereas learned Assistant Government Pleader Mr.Manan Mehta for respondent Nos.2, 4 and 5.

(2.) By invoking the jurisdiction of this Court under Article 226 of the Constitution, the petitioner has prayed to set aside show-cause notice dated 07th April, 2020 issued by respondent No.1 Corporation. The petitioner has further prayed to quash and set aside order dated 07th April, 2020 also by respondent No.1 Corporation. It is next prayed to direct the authorities concerned to clear the bills of the petitioner and make payment.

(3.) It is the case that the petitioner has been running the business of loading, unloading and transportation of food grains. The petitioner appears to have been awarded contract for supply of food grains by the respondent authorities. It appears that in pursuance of the arrangement with the authorities, the petitioner transported certain food grain articles in the trucks. It is the case that after loading the trucks, the vehicles proceeded to the destination where the food grains were supposed to reach.