SPS TUBE INDUSTRIES Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ-application under Article 226 of the Constitution of India is filed by the writ-applicant challenging the action of the respondent nos. 2 and 3 for not issuing No Due Certificate and not giving the electric connection to the writ-applicant's property at Plot No. 111, G.I.D.C. Industrial Estate, Village: Kerala, Tal.: Dholka, Dist.: Ahmedabad on the ground that erstwhile owner M/s. Vaibhav Alloys Ltd., could not pay the amount in respect of electricity dues of the premises as on 1/2/1998.

(2.) The brief facts germane for the adjudication of the present writ-application as stated by the writ-applicant are as under:

(3.) Being aggrieved and dissatisfied by the above communication dtd. 6/10/2016, the writ-applicant is constrained to approach this Court for the following reliefs: