JABSON FOODS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicants have prayed for the following reliefs;

(2.) The case of the writ applicants, in their own words, as pleaded in the writ application, is as under;

(3.) Thus, it appears from the pleadings and the materials on record that the subject matter of challenge in this writ application is a demand notice issued by the respondent No.3- Market Committee in purported exercise of its powers under Rule 77(2) of the Gujarat Agricultural Produce Market Rules, 1965 (for short "the Rules 1965"). The impugned demand notice is issued in Form No. VI dated 01.07.2016, demanding Rs.1,53,92,057/- from the petitioner No.1 Company. The petitioner No.1-Company is registered under the provisions of the Companies Act, 1956. The petitioners Nos.2 to 5 are the Office Bearers of the Company.