NAVRATNA CORPORATION Vs. STATE OF GUJARAT

JUDGEMENT

(1.) B Heard learned advocate Mr.Amrish K. Pandya for the petitioners, learned Assistant Government Pleader Ms.Hetal Patel for the respondent No.1 and learned advocate Mr.B.A.Patel for the respondent No.2.1.

(2.) By this petition under Article 227 of the Constitution of India, the petitioners have prayed for the following reliefs :

(3.) The brief facts of the case are as under :