D S M GROUP OF INDUSTRIES Vs. STATE OF UTTARANCHAL THROUGH THE PRINCIPAL SECRETARY INDUSTRIES, GOVERNMENT OF UTTARANCHAL AND SEVEN ORS

JUDGEMENT

(1.) Sri Anil Kumar Joshi, learned Counsel for the petitioners, Sri K.P. Upadhyay, learned Additional Chief Standing Counsel for the State-respondent Nos. 1, 3, 5 and 6, Smt. Bina Pande, learned Standing Counsel of the U.P. Government for respondent Nos. 2 and 4 and Sri Arvind Vashist, learned Assistant Solicitor General of India for the Union of India-respondent No. 7 and 8.

(2.) This writ petition has been filed for the following reliefs:

(3.) I have heard learned Counsel for the parties and perused the record.