SWAMI STONE QUARRY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India, in which, the petitioner has prayed for the following reliefs:

(2.) Looking to the issue involved in the present petition, learned advocates appearing for the parties jointly requested that this petition be disposed of at admission stage. Hence, Rule. Learned Assistant Government Pleader waives service of notice of Rule for the respondents.

(3.) Heard learned advocate Ms.Kruti M. Shah for the petitioner and learned Assistant Government Pleader Mr.Ronak Raval for the respondents.