REGENT COMPUTRONICS PVT. LTD.

Natvarlal Mohanlal Shah Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

J.E.D. EZRA V. SECY. OF STATE FOR INDIA [REFERRED TO]
BABU BARKYA THAKUR VS. STATE OF BOMBAY NOW MAHARASHTRA [REFERRED TO]
NANDESHWAR PRASAD DEOKI NANDAN VS. U P GOVERNMENT [REFERRED TO]
MUNSHI SINGH VS. UNION OF INDIA [REFERRED TO]
STATE OF GUJARAT VS. PATEL CHATURBHAI NARSIBHAI [REFERRED TO]
STATE OF GUJARAT VS. AMBALAL HAIDERBHAI [REFERRED TO]
FOMENTO RESORTS AND HOTELS LIMITED VS. GUSTAVO RAMATO DA CRUZ PINTO [REFERRED TO]
DINESH SONI VS. O N G C [REFERRED TO]
PRATAPSANG NARANJI JADEJA VS. STATE OF GUJARAT [REFERRED TO]
BABUBHAI KANJIBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) BY way of this petition, the petitioner has prayed for the following reliefs;

(2.) THE facts in brief giving rise to the filing of present petition are as under;

(3.) MR . M. B. Gohil learned counsel appearing for the petitioner submitted that respondent no.2 - authority has committed serious error in not considering the objections dated 18.05.2005 filed by the petitioner before issuing the Notifications u/s. 6 of the Act. It was submitted that respondent no.2 -authority has not followed the provisions of Section 5A of the Act and has not afforded any opportunity of hearing to the petitioner. It was, therefore, submitted that respondent no.2 -authority has committed breach of the principles of natural justice before issuing the Notification u/s.6 of the Act.

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NATVARLAL MOHANLAL SHAH Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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