STATE OF GUJARAT Vs. BALENDRABHAI RAVJIBHAI PATEL

JUDGEMENT

(1.) In both these appeals, identical question is raised and therefore, they are being disposed by this common judgment.

(2.) The only question with which we are confronted in this group of appeals is, whether the common judgment rendered by the Learned Single Judge, on 1.10.97, in Original writ petition is in any way, vulnerable or found to be unjust or illegal, whereby, the action of the Appellant Authority, original-respondent in one case in canceling the licence and in other case, proposed action answered by issuance of show cause notice came to be quashed and set aside or not ?

(3.) A few relevant facts may be stated at this stage. The respondent who are the original petitioner who are dealing with the petrolium products like Diesel, since long and they are holding licence, issued by the appellant authority, as required under the Gujarat Essentail Commodities Articles ( Licencing, control and Stock Declaration) Order 1981, pursuant to then provisions of Sec. 3 of the Essential Commodities Act, 1981 ( Order for short) following facts are not in contravention.