THANKYS EXPORTS PVT LTD Vs. GEOLOGIST

JUDGEMENT

(1.) In present petition the petitioners have prayed that:-

(2.) The relevant facts involved in and leading to submission of present petition, are that the petitioner, a Limited Company incorporated and registered as such under Companies Act, 1956, is engaged, inter alia, in business of sale and export of various minerals.

(3.) The petition has been resisted by the respondent authorities and Geologist, Jamnagar, has filed reply affidavit dated 18.7.2012 denying the allegations and contentions by the petitioner which is countered by the petitioner with rejoinder affidavit dated 30.7.2012. The respondent authority has filed further affidavit dated 5.8.2012. The respondent authority has stated, inter alia, that:-