VAGHABHAI BHIMSHIBHAI AAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Jay Shah, learned advocate for the petitioner and Mr. Ayaan Patel, learned Assistant Government Pleader appearing for the respondent- State.

(2.) By way of the present petition, the petitioner herein is aggrieved by the action of the respondent no.4 of blacklisting the vehicle bearing Ashok Leyland Truck No. GJ-13-AW-4373 which is owned by the petitioner.

(3.) Mr. Jay Shah, learned advocate appearing for the petitioner submitted that while undertaking the aforesaid action of blacklisting the vehicle in question, the aforesaid exercise is undertaken without granting opportunity of hearing to the petitioner herein and the aforesaid vehicle in question owned by the petitioner has been blacklisted by the respondent no.4 authority. It was submitted that the aforesaid action at the instance of respondent no.4 is against the settled principles of law and against the principles of natural justice. It was incumbent for the respondent authority to grant an opportunity of hearing to the petitioner herein before blacklisting the vehicle in question, owned by the petitioner.