S C CHEMICALS Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ petition has been filed with a prayer for a mandamus directing the respondents to allot the petitioner a plot measuring 40,000 sq. mts., at Kandla Port Trust for erection of storage, handling and pipeline facilities for export of castor oil and manufacturing derivates of castor oil through its 100% export oriented unit.

(2.) The Writ Petitioner has prayed for quashing the order of the Chairman, Kandla Port Trust dated 05.02.2000.

(3.) Heard counsel for the parties and perused the record.