GUJARAT HEAVY CHEMICALS LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS petition under Article 226 of the Constitution of India, has been preferred with the following prayers:

(2.) I have heard Mr.Uday Joshi, learned advocate for M/s.Trivedi and Gupta for the petitioners and Mr.V.H.Kanara, learned Central Government Standing Counsel for the respondents, and perused the averments made in the petition and documents annexed thereto.

(3.) MR.V.H.Kanara, learned Central Government Standing Counsel, after taking instructions, is in agreement that appropriate orders may be passed, as the impugned Notification bearing No.SO 565(E) dated 21-06-1995 has been struck down by the Apex Court.