YOGESHWAR DEVELOPERS Vs. UNION OF INDIA

JUDGEMENT

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

(2.) We have heard Mr. Abhishek Mehta, the learned counsel appearing for the writ applicant and Mr. M. R. Bhatt, the learned Senior Counsel assisted by Mr. Karan Sanghani, the learned advocate appearing for the Revenue.

(3.) We need not delve much into the facts giving rise to this litigation as this writ application can be disposed of on a short legal ground.