VIRANI ENTERPRISE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Though the matter is listed for admission, by consent of learned advocates appearing for the parties, it is taken up for final disposal, since it lies in a narrow compass.

(2.) We have heard Shri Pankaj Chaudhary, learned counsel appearing for the petitioner and Shri K.M.Antani, learned Assistant Government Pleader appearing for the respondent State and perused the records.

(3.) The facts in brief which has led to the filing of this petition can be crystallized as under.