BACKBONE CONSTRUCTIONS PRIVATE LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr.Ronak Raval, learned Assistant Government Pleader waives service of notice of rule on behalf of the respondents.

(2.) In the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties, present petition is taken up for final hearing today.

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioners have prayed for appropriate writ, order and/or direction to quash and set aside the impugned order dated 3/5/2017 issued by the respondent No.1 (Annexure-J) and impugned order / communication dated 28/7/2017 issued by the respondent No.2 (Annexure-K), blacklisting the petitioner No.1 Company for a period of three years.