ODEDRA CONSTRUCTION COMPANY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Proposed draft amendment is allowed. To be carried out forthwith.

(2.) By way of the present petition under Article 226 of the Constitution of India, following prayers are made:

(3.) After having heard learned advocates for the respective parties, the petition is disposed of with the direction that the respondent no.2 is hereby directed to consider the representations made by the petitioner as referred to in para 33(B) of the prayer clause as well as to comply with the directions issued by the respondent no.1 by communication dtd. 17/11/2020 at the earliest in accordance with law preferably within a period of two months from the date of receipt of copy of this order.