INTEGRATED PROTEINS LTD. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP Mr.Meet Thakkar waives service of notice of rule for respondent no.1. Learned advocate Mr.H.S.Munshaw waives service of notice of rule for respondent nos.2 to 4 and learned advocate Mr.Hasit Joshi for respondent nos.6.1 to 6.10.

(2.) This petition is filed for the following prayers : 9(A) YOUR LORDSHIPS be pleased to issue a writ of mandamus, or a writ in the nature of mandamus, or any other appropriate writ, order or direction to quash and set aside the impugned decision dtd. 4/1/2018 communicated vide communication dtd. 12/1/2018 passed by respondent no.3 in Panchayat-4/Work/Appeal/16-20 of 2018 in a meeting of the Appellate Committee held on 4/1/2018 (Annexure 'A') as being illegal, arbitrary, contrary to the settled legal position, without jurisdiction, without competence, discriminatory, violative of principles of natural justice as also violative of Art.14 and 19(1)(g) of the Constitution of India in the interest of justice.

(3.) The brief facts leading to the present petition are as under :