PATEL SCRAP TRADERS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Patel Scrap Traders, (a proprietorship concern), having its office at Balapir-ni-Dargha, Tal.Kadi, Dist.Meshana, petitioner has filed this petition under Articles 226 and 227 of the Constitution of India with a prayer that this Court may please to issue a writ in the nature of mandamus or any other suitable writ, order or direction quashing and setting aside the decision dated 7th November, 2003, and consequent sale agreement dated 15th March, 2004, entered into by and between the respondents.

(2.) It may be noted that this petition was filed on 12th April, 2004, the Court issued notice, however the court did not grant interim relief in this matter because in earlier matter in Special Civil Application No.3453 of 2004 which I have already disposed of the said matter by separate order and the interim relief was also granted and all the matters were heard together and therefore this Court did not grant interim relief in this matter.

(3.) The facts giving rise to this petition are as under:-