SARASWATI ENTERPRISE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.B.M. Mangukiya for the petitioner, learned Government Pleader Ms.Manisha Lavkumar with learned Assistant Government Pleader Mr.Ishaan Joshi for respondent No.1-State of Gujarat and respondent No.4-Chief Conservator of Forests and learned advocate Mr.G.H. Virk for respondent No.2- Gujarat Maritime Board and respondent No.3-the authority of respondent No.2.

(2.) This petition was filed seeking the following prayers.

(3.) The facts briefly stated were that certain plots at the Sachana Port Shipping Breaking Yard were prima facie found to be falling within the area of Marine National Park and that the activities of ship breaking was perceived as threat to the marine life. It, therefore, resulted into passing of the impugned order against the petitioner whereby the petitioner was required to stop the activities of ship breaking at the plot No.15 allotted to it.