ORIENT ABRASIVES LTD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner - M/s. Orient Abrasives Limited has filed this petition under Article 226 of the Constitution of India for the following prayers:

(2.) The facts, in brief, are as under:

(3.) Various circulars of the GIDC stipulate a percentage of the fees to be paid by the transferor in the event the transfer falls within the various categories of transfer.