STATE OF GUJARAT Vs. MADHAV ISPAT

JUDGEMENT

(1.) Heard learned Assistant Government Pleader Mr. Sahil Trivedi for the appellant - State and learned advocate Mr. Hriday Buch for the respondent.

(2.) The present Letters Patent Appeal preferred under clause 5 of the Letters Patent by the State is directed against order dated 19 th February, 2020 passed by learned single Judge, whereby the learned single Judge disposed of the Special Civil Application by issuing certain observations and directions.

(3.) The facts were that the erstwhile Ruler of the then Bhavnagar State had granted the said land on 99 years' lease basis to one M/s. Bharat Electrical Manufacturing Co. Ltd. for the purpose of establishing a factory to manufacture electrical accessories. The lease commenced on 14/1/1948 as per order dtd. 6/1/1948 of the Administrator of erstwhile rural.