Patel Hirenkumar Amratbhai vs State Of Gujarat
2021 Latest Caselaw 15691 Guj

       C/SCA/14809/2021                               ORDER DATED: 05/10/2021




               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/SPECIAL CIVIL APPLICATION NO. 14809 of 2021

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                          PATEL HIRENKUMAR AMRATBHAI
                                     Versus
                               STATE OF GUJARAT
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Appearance:
MR CP CHAMPANERI(5920) for the Petitioner(s) No. 1,2
for the Respondent(s) No. 2,3
MS URMILA DESAI AGP for the Respondent(s) No. 1
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     CORAM:HONOURABLE MS. JUSTICE SANGEETA K. VISHEN

                                Date : 05/10/2021
                                 ORAL ORDER

1. Mr. C.P. Champaneri, learned advocate submitted that, the petitioner is aggrieved by the order dated 22.09.2021 passed by the Authorized Officer.

2. It is submitted that, the authority, has not properly considered the contention raised by the petitioner as regards Section 74(D). Reliance was also placed on the judgments; however, they have not been considered and straightaway, without conducting any summary inquiry, the order has been passed.

3. Mr. C.P. Champaneri, learned advocate states that, in the identical petition being Special Civil Application No.14739 of 2021, this Court has issued notice.

4. Having regard to the submissions made, issue Notice returnable on 13.10.2021. Ms. Urmila Desai, learned AGP waives service of notice for respondent No.1. Direct service is permitted qua respondents No.2 and 3.

(SANGEETA K. VISHEN,J) Raj S. Dhobi