CARGIL INDIA PVT LTD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ-application under Article 226 of the Constitution of India, the writ-applicant has prayed for the following reliefs :

(2.) The case of the writ-applicant in his own words as pleaded in the writ-application is as under :

(3.) The grounds urged for questioning the legality and validity of the show-cause notice issued by the Mamlatdar, Anjar and Agricultural Lands Tribunal, Anjar, Kachchh, are as under :