(1.) RULE. Ms. Kotecha, learned AGP waives service of notice of Rule for the respondent State Authorities.
(2.) THE petitioner by this petition has challenged the order passed by the State Government dated 4. 10. 2007, whereby the order for imposition of penalty is confirmed and it is ordered to restart the authorization.
(3.) HEARD Mr. Parekh, learned Counsel for the petitioner and Ms. Kotecha, learned AGP for the State Authorities.