GUJARAT MARITIME BOARD Vs. MUSA OSMAN

JUDGEMENT

(1.) THE petitioner - Gujarat Maritime Board approached this Court making following prayers :

(2.) HEARD learned advocate Mr. Dave on behalf of Mr. Jani for the petitioner, learned advocate Mr. Manoj Popat for respondent no. 1 and learned AGP for respondent nos. 2 and 3.

(3.) IT appears that petitioner had preferred Special Civil Application No. 5628 of 1986 against Bava Suleman and two others on identical facts and the said petition came to be disposed of by an order dated 23. 2. 2006 by a coordinate Bench of this Court, whereby the petition was allowed by quashing and setting aside the orders Annexure 'c' and 'd' dated 7. 4. 1986 and 23. 9. 1986 respectively.