AHMEDABAD PACKAGING INDUSTRIES LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned advocates for the parties. As the entire issue was in a very narrow compass, the Court was requested to decide the matter finally so as to avoid the time being consumed for admitting the matter and posting it for final hearing. Accordingly, the matter was taken up for final disposal. Hence, Rule. Shri Jaimin Gandhi, learned advocate waives service of notice of rule on behalf of the respondent No. 3. By consent, rule is fixed forthwith.

(2.) The petitioners have approached this Court by way of this petition under Article 226 of the Constitution of India with following prayers.

(3.) The facts in brief as could be culled-out from the memo of the petition and annexures deserve to be set out as under in order to appreciate the controversy.