JAYENDRA C MANVAWALA Vs. COLLECTOR

JUDGEMENT

(1.) PRESENT is the petition filed challenging order dated 29. 07. 1999, Annexure-G to the petition, whereby the Collector, Surat revoked order dated 22. 12. 1998 with immediate effect.

(2.) THE petition was filed on 16. 06. 1999. Notice was issued on 16. 06. 1999 returnable on 23. 06. 1999 and thereafter, Rule and notice as to interim relief was issued on 10. 12. 1999 returnable on 30. 12. 1999.

(3.) LATER on, Civil Application No. 8777 of 1999 was filed, wherein the Court was pleased to grant interim relief in terms of paragraph No. 4 (A), which reads as under: