UNION OF INDIA Vs. SARAF NATURAL STONE

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Viral K. Shah, the learned standing counsel, waives service of notice of rule for and on behalf of the opponents.

(2.) This is an application at the instance of the original writ applicants with the following prayers :

(3.) While allowing the main matter i.e. the Special Civil Application No.15925 of 2018 vide order dated 10.07.2019, this Court observed in paragraph 25 as under :