HARSHADBHAI KANJIBHAI BALAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS is a petition preferred by respondent No.3 of Special Civil Application No.1325 of 2000 whereby the same order, namely, dated 18.10.1999, made by respondent No.1 -State Government, has been challenged by the petitioner, who is the contractor, who was awarded the contract by respondent No.3 -Municipality to collect the octroi.

(2.) IT is an accepted position between the parties that the facts and contentions are identical to those recorded in Special Civil Application No.1325 of 2000 in the case of VIJALPORE MUNICIPALITY Vs. STATE OF GUJARAT and Ors. Hence, for the sake of brevity, the said facts and contentions are not repeated in this order.

(3.) FOR the reasons stated in judgment of even date rendered in case of VIJALPORE MUNICIPALITY Vs. STATE OF GUJARAT and Ors. in Special Civil Application No.1325 of 2000, this petition is also allowed. Rule made absolute. There shall be no order as to costs.