TEKNI ENGINEERING PVT. LTD. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issues raised in all the captioned writ applications are the same, those are taken up for hearing analogously and are being disposed of by this common order.

(2.) For the sake of convenience, the Special Civil Application No.14435 of 2021 is treated as the lead matter. By this writ application under Article 227 of the Constitution of India, the writ applicants have prayed for the following reliefs:

(3.) It appears from the materials on record that the writ applicants are engaged in the business of manufacture and sale of FRP/Wooden Cooling Towers as well as parts and accessories used as machinery parts in the chemical plants, steel plants, cold storages etc.