NATIONAL BUILDERS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present writ application has been filed by National Builders, a partnership firm, which is carrying on business of construction etc. The petition originally filed as on 20.11.91 prayed for the following reliefs:-

(2.) From the prayers made in the original petition, it would clearly appear that the petitioner was seeking refund of Rs.62,98,231/- which was recovered by the State Government as royalty on minor minerals excavated by the petitioner from the land bearing surveys no. 4 and 5 of village Nani Khavadi, District-Jamnagar and to restrain the Government of Gujarat, its officers etc., from demanding or recovering from the petitioner any amount of royalty on any minor mineral.

(3.) I am required to refer to these prayers, because, during course of the hearing, the petitioner, through its learned counsel had filed an application, proposing certain amendments, whereunder now the petitioner submits that in view of the proposed amendment [Civil Application No. 14233 of 2006], the petitioner be granted reliefs against "the respondents".