RALLIS INDIA LTD. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) xxx xxx xxx.

(2.) xxx xxx xxx.

(3.) So Car as the order passed by the State Government. at Annexure-J is concerned, the State Government held that in view of decision of the Hon'ble Supreme Court in S. Vasudeva v. State of Karnataka, (1993) SCC 467, no permission under Section 20 of the Act could be granted, and hence, the application was required to be rejected. In the second order at Annexure 'K', it was mentioned that the exemption under. Section 20 of the Act was granted on certain terms and conditions as mentioned in the order of November 28, .1977, and since there was violation of those conditions, the exemption was liable to be cancelled. Therefore, a notice was issued on December 14, 1992 and impugned order was made.