PRAVINKUMAR KESHAVJI TANK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BEFORE the order is singed, Mr.Shital Patel, learned Counsel for Mr.A.J. Patel prays for recalling of the order and he states that he is ready to proceed with the matter.

(2.) HENCE , restored. Mr.Shital, learned Counsel for the petitioners as well as Ms.Moxa Thakkar, learned AGP are heard on merits.

(3.) THE only question to be considered is that the Government would be entitled to recover premium from which date, whether from the date when the application was decided for lifting of the restriction or from the date when actual payment was made ? Another aspect is that after payment of premium being full price whether any restriction as new tenure would continue or not ?