HAJABHAI JIVABHAI JILADIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicant has prayed for the following reliefs:

(2.) The facts giving rise to this writ application may be summarized as under:

(3.) The writ applicant is an agriculturist. He owns a parcel of agriculture land bearing survey No.80 situated at the Gam Mangalpur, Taluka Keshod, District Junagadh. The writ applicant has a son by name Shri Jagdishbhai Hajabhai Jiladia. Jagdishbhai is a proprietor of a proprietary concern running in the name of Mahavir Motors. The proprietary concern, at one point of time, was in the business of manufacturing and labour work of diesel auto. The license issued in the name of the establishment i.e. Mahavir Motors under the Bombay Shops and Establishments Act , 1948 is at page : 18 of the paper book (Annexure : B). In the statement, in Form A under Sec. 7(1) , the name of the establishment is shown as "Mahavir Motors" and the name of the employer is shown as Jagdishbhai Tapubhai (Hajabhai) Jiladia.