VADODARA ENVIRO CHANNEL LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the Special Civil Application No.21189 of 2018 filed under 'Article 226' of the Constitution of India, the writ applicant has prayed for the following reliefs:

(2.) In the connected matter i.e. the Special Civil Application No.6432 of 2020, the writ applicant has prayed for the following reliefs:

(3.) As the issues involved in both the 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 judgement and order.