SHILPA INDUSTRIES Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Mr.Chintan Dave, the learned Assistant Government Pleader waives service of notice of rule for and on behalf of respondents.

(2.) By this petition under article 226 of the Constitution of India, the petitioner has prayed for the following reliefs :

(3.) The facts giving rise to this petition may be summarized as under :