KEYUR D. GANDHI Vs. MAMLATDAR

JUDGEMENT

(1.) By preferring this writ application under Article 226 of the Constitution of India, the petitioner-partner in M/s. Nanavati Associates seeks quashment of notices dated 19th May 2007 and 11th April 2007 issued by the Mamlatdar, Alien Recovery Branch, Ahmedabadrespondent herein [annexed as Annexures "A" & "B" respectively], seeking recovery of the amount due under the Land Revenue register to the tune of Rs. 7,72, 719/=; in so far as the petitioners are not related to the said recovery, as the said amount is to be recovered from M/s. Kunal Sales Mark & Services Private Limited.

(2.) Succinctly stated, facts of the case on hand, for the purpose of appreciating controversy in its proper perspective, are enumerated thus :

(3.) Yet again, by another notice dated 4th May 2007 addressed to M/s. Kunal Sales Mark & Services Private Limited, the respondent authority reiterated its claim and threatened the petitioner with coercive recovery of the due revenue amount by sealing the office premises of the petitioner-firm, in order to settle due revenue amount of M/s. Kunal Sales Mark & Services Private Limited. The petitioner again tendered its reply dated 22nd May 2007 pointing out to the respondent authority that the office premises mentioned as registered office premises of M/s. Kunal Sales Mark & Service Private Limited in a notice issued is actually the office premises owned by and under possession of the petitioner, and the said office premises in question is not and was never a registered office of M/s. Kunal Salemark & Services Private Limited. Since, the entire action of issuance of repeated notices to the petitioner-firm is wholly misconceived, misleading on facts as well as on law, the petitioner has moved this Application under Article 226 of the Constitution; as aforestated.