VISHWA ENTERPRISE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Jeevan R. Vasave for the petitioner and learned Assistant Government Pleader Ms.Shrunjal Shah for the respondent.

(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 :