KODIYAR TRADING CO Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ-application under Article 226 of the Constitution of India is filed seeking the following reliefs :-

(2.) Mr. Nilay H. Patel, the learned advocate appearing for the writ-applicants submitted that the writ-applicants would prefer a fresh application. Mr. Patel, the learned advocate further submitted while preferring fresh application the writ- applicants be permitted to submit new documents pursuant to the subsequent events.

(3.) Mr. Satyam Y. Chhaya, the learned advocate appearing for the respondent - GIDC submitted that the respondent authority shall consider all the documents that may be produced alongwith fresh application in accordance with prevailing policy, rules and regulations.