GOLDCERA INTERNATIONAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Utkarsh Sharma, the learned senior standing counsel waives service of notice of Rule for and on behalf of the respondents.

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

(3.) We take notice of the fact that there are in all four writ applicants. The four individual writ applicants could not have preferred a composite writ application. Although the reliefs which they are seeking may be common yet each of the writ applicants should have preferred a separate writ application and should have paid the Court fees accordingly. We could have declined to entertain this writ application on this ground itself, however, we propose to dispose of this writ application as the issue raised therein is squarely covered. We are informed that the Court fees has been separately paid with respect to each of the writ applicants.