NARODA ENVIRO PROJECTS LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of the present Letters Patent Appeals under Clause 15 of the Letters Patent Act, the present appellant has challenged the oral judgment dtd. 30/9/2013 rendered by the learned Single Judge in Special Civil Application No.4030 of 2004 whereby the petition preferred by the petitioner was dismissed.

(2.) Heard learned advocate Ms.Megha Jani for learned advocate Mr.Mit Thakkar for the appellant, learned Central Government Counsel Mr.Viral Shah for the Respondent No.1 and learned Assistant Government Pleader for Respondent No.2 - State.

(3.) The brief facts giving rise to the present appeal are stated as under: