AJAY INDUSTRIES Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned advocate Mr.Uchit N. Sheth for the petitioners and learned Assistant Government Pleader Ms.Shrunjal Shah for the respondents.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs :

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