UMESHBHAI BHERAJIBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Ms. Kruti Shah on behalf of learned advocate Ms. Dhruti Pandya and learned AGP Mr. Niraj Shah for the respondents.

(2.) By way of the present petition, the petitioner herein being aggrieved by the action of respondent no.4, for blacklisting the vehicle being Escort Excavator having registration no. GJ 13 AD 8444, which is owned by the petitioner.

(3.) Learned advocate Ms. Shah, appearing for the petitioner submitted that while undertaking the aforesaid action of blacklisting the vehicle in question, the aforesaid action is undertaken without giving opportunity of hearing to the petitioner herein. The vehicle in question is owned by the petitioner herein, which came to be blacklisted by the respondent no.4. It was submitted that the aforesaid action at the instance of respondent no.4 is against the settled principles of natural justice. It was incumbent to the respondent authorities to grant an opportunity of hearing the petitioner herein, before blacklisting the vehicle in question, owned by the petitioner herein.