VEDANTA LTD. Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) We need not delve much into the facts of this litigation as our order dtd. 5/1/2022 would make the picture clear. The order passed by this Court dtd. 5/1/2022 reads thus:

(3.) We have heard Mr. Dave, the learned counsel appearing for the writ-applicants and Mr. Utkarsh Sharma, the learned AGP appearing for the State respondents.