B C MEHTA Vs. INDUSTRIES COMMISSIONER

JUDGEMENT

(1.) Heard learned Advocate Mr. Yatin Oza on behalf of the petitioner and learned A.G.P. Mr. S. T. Mehta on behalf of the respondents.

(2.) The petitioner No. 1 is a shareholder and Director of petitioner No. 2 which is a private limited company registered under the provisions of Indian Company Law. That the petitioners have challenged the legality, validity and propriety of decision taken by the respondents and communicated to the petitioner No. 2 by respondent No. 1 vide letter dated 4-3-1986, copy of which is produced vide Annexure H.

(3.) The petitioners have prayed the relief of claiming appropriate writ or direction to the respondents to set aside and quash the impugned decision communicated to the petitioner No. 2, as per Annexure H and further direct the respondents to issue a Pioneer Registration Certificate in respect to scheme announced by the State of Gujarat under G.R. No. INC-1580-1766/PPD. dated 27-8-1980.