GUJARAT PULSES MANUFACTURERS ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) By this petition under Articles 226 of the Constitution of India, the petitioners have prayed for the following reliefs :

(2.) Brief facts of the case are as under :

(3.) This Court (Coram : Hon'ble Mr. Justice K.S. Jhaveri) passed the following order on 27th September, 2004 : "Mr. D. C. Dave learned advocate for the petitioners serves an advance copy of the petition to Ms. Nandini Joshi learned AGP for the respondents. Notice returnable on 12/10/2004. The matter be listed in the first board. In the meantime, no consequential action be taken, pursuant to the communications at Annexures 'B' and 'H' to the petition. Direct service is permitted."