NUMEROUS CABS PRIVATE LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Maithili Mehta, the learned AGP waives service of notice of rule for and on behalf of the respondent Nos.1 to 4. None appears on behalf of the respondent No.5-Bright International School.

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

(3.) It appears from the materials on record that the writ applicant is a private limited company registered under the Companies Act and is engaged in the business of transport.