APPLE WEIGHT INFRA LTD. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issues raised in both the captioned writ applications are the same and the parties are also the same, those were taken up for hearing analogously and are being disposed of by this common order. For the sake of convenience, the Special Civil Application No.12142 of 2020 is treated as the lead matter.

(2.) By this writ application under Article 226 of the Constitution of India, the writ applicant has prayed for the following reliefs:

(3.) We do not intend to delve much into the facts of the present litigation as the writ application can be disposed of on a short ground.