SHAKTI BIO SCIENCE LTD Vs. ASSESSMENT OFFICER GANDHINAGAR

JUDGEMENT

(1.) Special Civil Application No.616 2 of 201 1 has been filed by the petitionerJindal Saw Ltd. under Article 226 of the Constitution of India as well as under the provisions of the Bombay Electricity Duty Act, 1958 for quashing and setting aside the order passed by the Collector of Electricity Duty, Gandhinagar dated 07.09.2010 on the grounds stated in the petition.

(2.) Special Civil Application No . 15788 of 2010 has been filed by the petitionerShakti Bio Science Ltd. under Article 226 of the Constitution of India as well as under the provisions of the Bombay Electricity Duty Act, 1958 for quashing and setting aside the order passed by the Collector of Electricity Duty, Gandhinagar dated 21.08.2010 on the grounds stated in the petition.

(3.) Heard learned senior counsel, Shri K.S. Nanavati appearing for Nanavati Associates for the petitioner, learned AGP Shri Bharat Vyas for the respondent nos.1 to 3 and learned senior counsel, Shri R.J. Oza for the respondent no.3 in Special Civil Application No.6162/2011 as well as learned counsel, Shri Kunal Nanavati appearing for Nanavati Associates for the petitioner, learned AGP Shri Bharat Vyas for the respondent nos.1 to 3 and learned senior counsel, Shri R.J. Oza for the respondent no.3 in Special Civil Application No.15788/2010.