ASHAPURA MINECHEM LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Apurva Vakil, learned advocate for the Petitioner and Mr. Meet Thakkar learned AGP for the Respondent.

(2.) Mr. A S Vakil states that by way of present SCA, the Petitioner challenges 6 orders dated 07.12.2018/04.01.2019 (Annexures-1 to 6), passed by the Respondent No.1-State/Revisional Authority by which the Respondent No.1-State had dismissed 6 Revision Applications (out of 29 Revision Applications) of the Petitioner and further seeks remand of the said 6 applications to the Respondent No.2-Collector, to be decided alongwith the already remanded 23 remanded Revision Applications. Out of the 23 Revision Applications, 1 application was remanded by this Court vide judgment and order dated 18.11.2019 (Annexure-11) passed in the Petitioner's SCA 7449 of 2019 and thereafter based upon said judgment and order dated 18.11.2019, the Respondent No.1- State/Revisional Authority remanded the 22 applications to the Respondent No.2-Collector. The details of the 6 dismissed Revision Applications which pertain to present SCA, (as per table at paragraph 2.13 of the present SCA) are as follows: