GUJARAT WOODEN INDUSTRY Vs. GUJARAT INDUSTRIAL DEVELOPMENT

JUDGEMENT

(1.) One Gujarat Wooden Industry, a registered partnership firm is before this Court complaining that respondent No.1 - GIDC is not acting in accordance with law and though there is no order, according to the learned advocate for the petitioner, existing in eye of law, from any Court, the GIDC is not implementing its decision dated 8.12.2005, a copy of which is produced at Annexure-E to the petition - page 20.

(2.) The petitioner has come to this Court by way of this petition playing second innings. Earlier, the petitioner had come to this Court by filing Special Civil Application No.935 of 2009 which was disposed of by this Court (Coram : Honourable Mr.Justice K.A.Puj) by order dated 4.2.2009. The Court was pleased to observe as under.

(3.) Learned advocate for the petitioner submitted that, thereafter, the petitioner did file an application in Regular Civil Suit No.105 of 2007 filed in the Court of Honourable Principal Senior Civil Judge, Halol for being impleaded as party to the suit. Learned advocate for the petitioner says that, the said application was rejected by Halol Court.