GHCL LTD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ-application under Article 226 of the Constitution of India, the writ-applicant - a company incorporated under the Companies Act, 1956, has prayed for the following reliefs:-

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

(3.) The grounds of challenge to the action of the State are as under:-