PRAKASH ASPHALTING & TOLL HIGHWAYS INDIA LTD Vs. NATIONAL HIGHWAY AUTHORITY OF INDIA MINISTRY OF ROAD

JUDGEMENT

(1.) HEARD Mr. Ajay R. Mehta, learned advocate for the petitioners and Mr. A.V. Prajapati, learned advocate for the respondent.

(2.) ON 26.6.2012 the petition was listed for hearing and learned advocate for the petitioners and learned advocate for the respondent elaborately made their submissions. During the hearing, as his major contention, the learned advocate for the petitioners alleged violation of principles of natural justice.

(3.) BEFORE proceeding further, it is necessary and appropriate to take into account observations by the Court in the order dated 25.8.2011 which read thus:-