PANKAJ OVERSEAS LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The necessary and immediate first aid to be provided to the petitioner has been provided by this Court under its order dated 22/05/1998. The learned counsel for the petitioner, relying on the decision of this Court in the case reported in 1998(2) GLR 956, submitted that this matter is squarely covered by this decision and seizure of goods of the petitioner by the District Collector, Valsad, is wholly illegal and without any authority of law.

(3.) It is really shocking that in such a serious matter, the only contribution of the State of Gujarat is only to play a role of guest artist and it has even not cared to file reply to the special civil application though this matter has come up on the Board 11 times earlier to this date.