SANDEEP TEXTURISERS PVT LTD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Letters Patent Appeal is at the instance of unsuccessful writ -petitioners and is directed against an order dated 1st May 2012 passed by a learned Single Judge of this Court in Special Civil Application No. 6176 of 2012 by which His Lordship dismissed the writ -petition summarily on the ground of existence of alternative remedy.

(2.) The facts leading to the filing of this Letters Patent Appeal may be summed up thus: -

(3.) After the admission of this appeal, this Court was prima facie convinced that existence of alternative remedy in the facts of this case did not stand in the way of the appellants in moving this Court under Article 226 of the Constitution of India and by order dated 24th September 2012, we directed the State -respondent to file affidavit against the main Special Civil Application, and consequently, the State -respondent has filed such affidavit, and we have decided to hear out this appeal on merits.