BAGALKOT UDYOG LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) in this petition, under article 226 of the constitution, the petitioners have sought for the following reliefs :

(2.) though several reliefs are sought for in the petition asreferred to above, at the outset Sri u.l. narayana rao, learned counsel for the petitioners submitted that the validity of the cement control Order, 1967, need not he gone into in the light of the statement made in the statement of objections filed by the respondents that the validity of the cement control order has been upheld by the various high courts. This submission is placed on record. Therefore, it is not necessary to go into the validity of the cement control order.

(3.) Sri u.l. narayana rao, learned counsel for the petitionersfurther submitted that the contentions enumerated in paragraph 59-a of the petition alone need be considered. Those contentions are as follows: