SAI AUTO INDUSTRIES Vs. UNION OF INDIA

JUDGEMENT

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

(2.) In this writ petition, the present petitioner has prayed for the following reliefs : -

(3.) However, in course of argument, Mr. P.R. Mullick, the learned counsel for the petitioner, would seek intervention of the Court only with respect to prayer No. (ii), i.e., to include khasra no. 294, situated at Village Bhamrola, Tehsil Kichha, District Udham Singh Nagar, in the list.