SHIVKRUPA STONE QUARRY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader Mr.Ronak Raval waives service of notice of rule for respondents.

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

(3.) Heard learned advocate Mr.Chhaya appearing for the petitioner and learned AGP Mr.Raval for the respondents.