ALPS EXIM PRIVATE LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties. Perused the record.

(2.) In both these petitions, under Article 226 of the Constitution of India, the petitioners have prayed for a direction to treat the applications of the petitioners as valid applications as per the new policy dtd. 3/10/2018 and decide the same as per new policy at par with the other applications of the applicants covered in Misc. Civil Application Nos.905-914 of 2018 in Special Civil Application Nos.203397-20406 of 2017.

(3.) Mr. Rohan L. Shah, learned advocate for the petitioners would draw the Court's attention to an order passed by the Division Bench of this Court in a group of applications filed under the provisions of the Contempt of Courts Act , 1971. Having regard to the facts and circumstances of the case, applications were disposed of with a direction to the respondents to treat the applications already filed by the applicants as valid applications as per new policy dtd. 3/10/2018 and disposed of the said applications with a direction to decide the same within a period of six weeks from the date of receipt of the order. Mr. Rohan L. Shah, learned advocate for the petitioners would want a similar relief and direction as given by the Division Bench of this Court in Misc. Civil Application Nos.905 of 2018 and allied matters.