SAHAJANAND TECHNOLOGIES PVT.LTD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present petition has been filed by the petitioner under Articles 14, 19(1)(g) and 226 of the Constitution of India as well as under the provisions of the Gujarat Municipality Act, 1963 read with Gujarat Special Economic Zone Ordinance, 2004 on the grounds mentioned in the petition on the following prayer :

(2.) HEARD learned counsel, Shri S.S. Iyer for the petitioner and learned AGP Shri Bharat Vyas for the respondent.

(3.) LEARNED counsel, Shri Iyer has also referred to the Government Notification being Gujarat Ordinance No.1 of 2004 regarding the Special Economic Zone and submitted that the Gujarat Special Economic Zone especially providing for various intensives, concession and fiscal benefits. Learned counsel, Shri Iyer referred to Chapter VIII of the said notification, which provides as under :