SHIVA AND COMPANY THROUGH ITS PARTNER MR GYAN CHANDRA AGARWAL AND THREE ORS Vs. STATE OF UTTARANCHAL THROUGH THE PRINCIPAL SECRETARY INDUSTRIES, GOVERNMENT OF UTTARANCHAL AND SEVEN ORS

JUDGEMENT

(1.) Sri Sharad Sharma, 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.) Learned Counsel for the petitioner has urged that the amendment application (5238 of 2004) moved by the petitioner was allowed vide order dated 16-09-2004, but due to inadvertence the amendment could not be incorporated.

(3.) Learned Counsel for the petitioner is permitted to incorporate the amendments and to file amended memo of writ petition during the course of the day.