GUJARAT PESTICIDE FORMULATORS ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) MR. Mishra, learned counsel for the petitioners state that after filing of the present petition, there was another Notification of the Government which was challenged by subsequent petition and as per the information received by him from his client, this Court has also disposed of the said petition. He submitted that he is not sure as to whether any grievance survives thereafter or not. But if any grievance remains with the petitioners, the petitioners may be permitted to make representation with the competent authority.

(2.) MR. DAVE, learned counsel for respondent No. 1 as well as Mr. Raval, learned AGP for the State Authorities state that if the representation is made by the petitioners to the competent authority, the same shall be considered in accordance with law.

(3.) IN the above view of the matter, it appears that if the petitioners are still having any grievance or any legitimate right after the decision in the subsequent proceedings, the petitioners may pursue the same by making representation to the competent authority. If such representation is made, the same shall be decided as early as possible, preferably within a period of four months from the receipt of the representation and the present order of this Court.