GUJARAT TOBACCO MERCHANTS ASSOCIATION Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS appeal under Clause 15 of the Letters Patent is directed against the judgment and order dated 08th August, 1997 of the learned Single Judge dismissing the petition wherein the petitioner Association had challenged the notification dated 04th March, 1997 (Annexure 'c' to the petition) by which the Government declared that the ten market areas shall cease to be such areas and added the agricultural produce of tobacco in the market areas of the 30 Market Committees named therein.

(2.) THE appeal was filed through advocate Mr. S. R. Shah who unfortunately expired during pendency of the appeal. The Registry had, therefore, sent a notice to the appellant to engage another advocate. The notice is served but the appellant has not made any arrangement to file appearance of any other advocate.

(3.) HAVING gone through the judgment under appeal, we do not find any infirmity in the view taken by the learned Single Judge. The appeal is, therefore, dismissed. Miscellaneous Civil Application No. 1799 of 1997 since the appeal is dismissed, the Miscellaneous Civil Application is also dismissed.