GAUTAM CHANDRAKANT GANHDI Vs. COLLECTOR

JUDGEMENT

(1.) ORAL JUDGEMENT

(2.) THE petitioner challenges the notices at Annexure "A" collectively to the petition, issued by Alien Recovery Mamlatdar, Ahmedabad, under Section 152 of the Bombay Land Revenue Code for recovering the dues of provident fund from the employer for the period mentioned in these notices. THE notices were sent to the petitioner who was formerly the Director of the Bharat Suryodaya Mills. According to the petitioner, he ceased to be the director of the company long back. THE recovery proceedings were stayed when Rule was issued on 16.1.1991.