VIKAS TRADERS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. M. R. Raval, learned Assistant Government Pleader waives the service of Rule on behalf of the respondents. At the request of the parties, petition is heard today.

(2.) In this petition under Arts. 226 and 227 of the Constitution of India, order/ communication dated 22/01/1993 at Annexure 'A' is challenged. By the impugned order, the revisional authority refused to grant injunction to the petitioner without assigning any reason, while admitting the revision application.

(3.) The impugned communication of refusal of the injunction is laconic, stating in one line that the prayer for injunction is not accepted. No reason whatsoever is given for refusal of the injunction.