SULEKHRAM STEELS LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Since long, this matter is pending in this Court for one reason or the other. The matter was being adjourned for the reasons recorded in various orders. Today, Mr. M.R. Shah, learned Advocate for the respondent is not feeling well, yet he stated that he is willing to proceed with the matter and hence we asked the learned Advocate for the petitioner to proceed with the matter.

(2.) It appears that there is a small dispute about recognising the date with regard to the effective date of change in parameters. By a letter dated 2-2-1998, vide Annexure C', the petitioner forwarded an intimation about the proposed change in the installed machinery under Notification No. 32 of 1997, dated 1-8-1997, inter alia praying to give written approval for the proposed change in the installed capacity.

(3.) It is contended before us that as the respondent has not granted permission within thirty days, the approval is deemed to have been granted as prayed for in the application.