VARMORA GRANITO PVT. LTD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Looking to the issue involved in the present petition, learned advocates appearing for the parties have jointly requested to take up this matter for final disposal at admission stage.

(2.) Rule. Learned AGP Mr Pranav Trivedi waives service of notice of rule for respondents.

(3.) This petition is filed under Article 226 of the Constitution of India, in which, the petitioner has prayed for following reliefs,