HINDUSTAN COPPER LTD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) 1. Leave granted.

(2.) CHALLENGE in this appeal is to the judgment of a Division Bench of the madhya Pradesh High Court dismissing the writ petition and miscellaneous petitions filed by the appellant.

(3.) LEARNED counsel for the respondents on the other hand submitted that the basic issues were formulated by the High Court for determination.