KAMLESHBHAI PRABHUDASBHAI TANNA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By way of this petition, the petitioner who is engaged in the business in the name and style of 'Yash Enterprises & Shipping Services' files this petition with the following prayers:

(3.) It is the case of the petitioner that he is engaged in the business of supplying food, diesel and other materials to the workers who are loading and unloading cargo when steamers come to the Bedi Port, Jamnagar and Deendayal Port (earlier known as Vadinar Port), Devbhoomi Dwarka. It is his case that by virtue of a communication addressed by the Mahuva Chamber of Commerce & Industries, Bhavnagar on 22/5/2009, did it come to his notice that respondents no. 3 to 5 were violating the agreement entered into by them with the respondent no. 2 and handling commercial cargo though the agreement was only for the purposes of handling captive cargo.