JAYRAMBHAI BABULAL GANATRA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has taken out present petition seeking below mentioned reliefs/directions:-

(2.) MR. Majmudar, learned advocate, has appeared for the petitioner and vehemently submitted that the authorities have arbitrarily cancelled the petitioner's licence vide order dated 15.12.2011 and thereafter, passed the consequential order dated 27.12.2011. He has submitted that both orders (i.e. orders dated 15.12.2011 and 27.12.2011) are arbitrary. He has also contended that though any notification is not issued by the Government, the impugned orders have been passed and therefore, they are bad in law.

(3.) THEREFORE, while disposing the petition, it is observed that if any representation is pending, the concerned competent authority make take up the representation made by the petitioner and after considering the aspects mentioned by the petitioner therein, the competent authority may take appropriate decision as expeditiously as possible and convey the same to the petitioner. With the aforesaid observation and direction, present petition stands disposed of. Direct service is permitted.