STATE OF GUJARAT Vs. GLAXO INDIA LIMITED

JUDGEMENT

(1.) Heard Ld. AGP Ms. Krina Calla for the appellants and Ms. Archana Acharya, Ld. Counsel appearing for the respondent.

(2.) This Letters Patent Appeal has been filed challenging the judgment dated 25/6/2009 passed by the Ld. Single Judge in Special Civil Application No. 2266 of 1994. The main ground of challenge raised by the appellants is that the Ld. Single Judge has decided the writ petition on the line of the decision of the Ld. Single Judge rendered in the case of Anup Industries Ltd. vs. State of Gujarat, 2003 1 GLR 434, without giving any reasons.

(3.) We have examined the impugned judgment and order. We find that the Ld. Single Judge has allowed the writ petition on the same reasons which were provided in the case of Anup Industries Ltd. [Supra]. The reasons in the decision rendered in the case of Anup Industries Ltd., were provided in Para 6 of the judgment, wherein it has been held as under: