S S WOODS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms.Asmita Patel, learned Assistant Government Pleader waives service of notice of RULE for the respondents. On the facts and in the circumstances of the case, and with the consent of the learned counsel for the respective parties, the petition is being heard and finally decided, today.

(2.) THIS petition under Article 226 of the Constitution of India has been filed, with the following prayers :

(3.) WHEN the matter is taken up today, Ms.Asmita Patel, learned Assistant Government Pleader states, upon instructions from Mr.V.B.Khadia, Assistant Conservator of Forests, Dahod, who is present in the Court today, that the order dated 25.05.2011 was not served upon the petitioner, and no opportunity of hearing has been granted to him before debarring/ blacklisting him from participating in auctions throughout the State of Gujarat.