SYNERGY FERTICHEM PVT.LTD Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) For the sake of convenience, we treat the Special Civil Application No.4730 of 2019 as the lead matter.

(3.) By this writ application under Article 226 of the Constitution of India, the writ applicants have prayed for the following reliefs;