DARSHAN PROCESSORS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned advocate Mr. Hiren J. Trivedi for the petitioner, learned advocate Mr.Hirak Shah for learned advocate Mr. Nikunt Raval for respondent no.2 and learned Assistant Government Pleader Mr. Raj Tanna for the respondent State.

(2.) Since issue involved in all these petitions is identical, they have been heard together would be disposed of by this common judgment.

(3.) Rule returnable forthwith. Learned advocate Mr.Hirak Shah for learned advocate Mr. Nikunt Raval waives service of notice of rule on behalf of respondent no.2 and learned Assistant Government Pleader Mr. Raj Tanna waives service of notice of rule on behalf of the respondent State.