(1.) This Special Civil Application is filed by the petitioners under Article 226 of the Constitution of India, seeking the prayers which read as under:
(2.) By the impugned Notification dated 18th January 2016, issued by the 1st respondent-Government of Gujarat, in exercise of power under section 5 of the Indian Ports Act, 1908 ("the Act" for short), the Government of Gujarat has altered the existing limits of Hazira Port. By Resolution No. 3157 dated 31.5.2016, issued by the 2nd respondent-Gujarat Maritime Board, which is the subject-matter of challenge in this petition, the 2nd respondent-Gujarat Maritime Board has recommended the proposal of the 4th respondent to the 1st respondent, approving in-principle, approval to the master plan of the 4th respondent for Outer Harbor Development. The said Resolution No. 3157, dated 31.5.2016, passed by the 2nd respondent reads as under:-
(3.) Necessary facts for the purpose of disposal of this petition are as under:-
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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