PREET APARTMENTS PVT LTD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocate Mr. Sanjanwala for the petitioner.

(2.) LEARNED advocate Mr. Sanjanwala submitted that similar order has been passed in Special Civil Application No. 10451 of 1995 and other allied matters, passed by this Court (Coram : Mr. Justice B. C. Patel), the then justice of this Court.

(3.) THE petitioner is directed to approach the appropriate authority within a period of six weeks from today.