ANILBHAI BECHARBHAI ITALIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned AGP Shri Bharat Vyas waives service of notice of Rule for Respondent No.1.

(2.) THE present petition has been filed by the petitioner under Articles 14, 19(1)(g), 21 and 226 of the Constitution on the grounds stated in the petition for the following prayers:

(3.) LEARNED Advocate Shri Apurva Kapadia has referred to the papers and tried to submit that the petitioner has been granted valid lease, which is to expire in July, 2013. However, for the reasons stated in the impugned order dated 03.04.2013 produced at Page No.131, the lease has been terminated, which leads filing of the present petition.