ASHWIN HASMUKHRAY TRIVEDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Special Civil Application is filed praying for the following reliefs:

(2.) It is submitted by Mr.Gautam Joshi, learned Senior Advocate assisted by Mr.Vyom Shah, learned advocate for the petitioner that impugned order dtd. 2/1/2008 and the consequential order dtd. 13/3/2008 have been passed without adjudication and without recording any reasons. He submits that a perusal of the impugned order dtd. 2/1/2008 only records the contentions between the parties and does not render any findings on such contentions before passing the order. He, therefore, submits that the said impugned order is required to be quashed and set aside.

(3.) He further submits that even the said order does not record that any hearing took place and that the impugned order is passed without hearing him and only on the basis of reply which was filed on record.