SMILE PLEASE DIGITAL LAB PRIVATE LIMITED Vs. COLLECTOR

JUDGEMENT

(1.) Heard Mr. Bharat S. Patel, learned Senior Advocate assisted by Mr. Chirag B. Patel, learned advocate for the petitioners and Ms. Dhwani Tripathi, learned Assistant Government Pleader for the respondent.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioners have challenged the order dated 5.12.2019 passed by the respondent authority, whereby the petitioner came to be blacklisted for a period of 3 years i.e. from 5.12.2019 to 4.12.2022. As a matter of record, the present petition is filed on 10.1.2020.

(3.) Following facts emerge from the record of the petition:-