SHEELPE PARTNERSHIP FIRM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the parties.

(2.) The petitioner, by way of this petition preferred under Article 226 of the Constitution of India has approached this Court with following prayers:

(3.) The facts in brief, leading to filing this petition as could be gathered from the memo of petition, deserve to be set out as under, so as to appreciate the real controversy in question.