ZEAL AQUA LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The issue involved in both the writ-applications being identical in nature, both the writ-applications are taken up together for adjudication.

(2.) The prayers as prayed for in the Special Civil Application No.3533 of 2022 reads thus :-

(3.) The prayers in the Special Civil Application No.13743 of 2021 being identical in nature are not reproduced.