DILIPBHAI D GORASIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner, who is running passenger luxury buses since last 45 years, has challenged Notifications dated 31st March 2008 and 25th April 2008 issued by respondent No. 2 on various grounds, inter alia, non-consideration of objections submitted by the petitioner and without hearing the petitioner.

(2.) SHRI Prashant Desai, learned Senior Counsel appearing for the petitioner, submits that, in identical matter, the Division Bench {coram: Honourable the Chief Justice Mr. K. S. Radhakrishnan and Honourable Mr. Justice Mohit S. Shah], by oral order dated 10th September 2008, directed the Police Commissioner to take note of the representation dated 15. 4. 2008 submitted by the Rajkot Tourist Bus Association and hear them and take the decision in accordance with rules within a period of one month from the date of receipt of copy of this order. He, therefore, submits that suitable directions may be given in this matter also.

(3.) MS. Sangita Vishen, learned Assistant Government Pleader, submits that objections were invited and suggestions were considered and, thereafter, the notification impugned came to be passed.