PIYUSHBHAI RAMJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of rule for and on behalf of the respondent-State.

(2.) At the outset, learned advocate Mr.Kinariwala has submitted that the impugned order dtd. 30/10/2021 passed by the respondent No.2 is required to be quashed and set aside since it is passed, without affording any opportunity of hearing in the form of written representation since the representation dtd. 17/12/2019 received by the respondent authority on 18/12/2019 is construed as reply of the petitioner, whereas in fact, by the said communication, he has only requested to supply the documents as mentioned in the show-cause notice dtd. 26/11/2019 issued to him.

(3.) This Court has invited attention of the learned AGP to the order dtd. 30/10/2021, more particularly Reference No.8.