RADHE KRISHNA ENTERPRISE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article-226 of the Constitution of India is filed with following prayers :

(2.) It is recorded in the order dtd. 7/10/2022 in Para-3 that the issue at large before the Secretary has already been heard finally and was listed on 4/8/2022.

(3.) It is reported that thereafter also, though final arguments have been advanced by all the concerned, there is no pronouncement in the aforesaid matter before the Secretary and is reserved for orders.