HARSIDDHI ENTERPRISE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Aditya Davda, learned AGP waives service of Rule on behalf of the respondent No.1 and 3 and Mr. Utkarsh Sharma, learned senior standing counsel waives service of Rule on behalf of the respondent No.2.

(2.) With the consent of learned advocates appearing for the parties, the matter is taken for final disposal.

(3.) By way of present petition preferred under Article 226 of the Constitution of India, the petitioner has prayed for the reliefs as under: